LAWS(DLH)-2002-5-31

MADAN LAMBA Vs. JAGDISH LAMBA

Decided On May 10, 2002
MADAN LAMBA Appellant
V/S
JAGDISH LAMBA Respondents

JUDGEMENT

(1.) These are eight suits arising out of eight awards made by the learned Arbitrators Sh.D.V.Taneja, Ex .Chairman of Central Bank of India and Sh.D.M.Harish, a leading advocate of Bombay on taxation side in respect of various properties. These awards pertain to family disputes between four brothers namely S/Shri Madan Lamba, Jagdish Lamba, Harish Lamba, Kailash Lamba and their family members who were carrying on various businesses under different names and style.

(2.) The learned Arbitrators entered into reference by virtue of agreement dated January 1982 and made their awards on 25.10.1986. These are non-speaking awards. It is alleged by the respondents that the parties have already taken possession of their businesses and properties in accordance with the consent award dated 21.10.1983 passed during arbitration proceedings. It is further alleged that except objector Madan Lamba all the three brothers namely Jagdish Lamba, Harish Lamba and Kailash Lamba and their family members have accepted all the awards.

(3.) Petitioners herein are Madan Lamba and members of his family namely his wife Sneh Lamba and two sons Raman Lamba and Sumari Lamba. They have challenged the awards on multifarious grounds including the award in Suit No.3371/1991 which, according to them, has been made without there being any "written agreement" between the parties.