J B DADACHANJI Vs. RAVINDER NARAIN

JUDGEMENT

(1.) Over four decades ago, three eminent lawyers, JBD, RN and OCM decided to carry on their profession jointly as a firm under the name and style of M/s.J.B.Dadachanji & Co., little realising that one day their legal acumen would be tried and tested in the law courts against each other. Pursuant thereto, a somewhat complicated. Deed of Partnership was executed between the three on 1 July 1961, setting out the terms and conditions agreed upon between them. The deed contained an arbitration clause, which reads as under:

(2.) The original Deed of Partnership was modified from time to time but the arbitration clause remained unchanged.

(3.) A new firm under the name and style of M/s.D.B.Dadachanji Ravinder Narain Mathur and Co. was constituted by means of another Deed of Partnership dated 1 April 1979 between the aforenoted three persons and four others. This Deed of Partnership also contained an arbitration clause, which was in the following terms: