KRISHAN CHANDER RAMESH CHANDER Vs. SOHAN LAL

JUDGEMENT

(1.) THIS is an application under section 20 of the Arbitration Act, 19-40.

(2.) THE petitioner, M/s. Krishan Chander Ramesh Chander and Bros., is a partnership firm carrying on cloth business at Delhi. THE respondent Sohan Lal is the sole proprietor of business known as M/s. Amir Chand Sohan Lal. He carries on cloth business at Meerut. THE petitioner sold cloth to the respondent. THE dealings started on 18th April, 1978 and ended on 29th September, 1979. Over this period of a year and 5 months, the respondent purchased cloth which is evidenced by 84 bills issued by the petitioner.

(3.) COUNSEL for the purchaser raised three objections. In the first place he said that the rules and regulations of the Association apply to members only, I have rejected this argument. Yogeshwar Dayal J. rejected it in C. M. Grover (supra). Mody and Kamat JJ rejected it in Arthur and Co. (supra).