GURDEEP SINGH Vs. JASPAL KAUR

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') impugning an arbitral award dtd. 13/5/2015 (hereafter the 'impugned award') passed by the Arbitral Tribunal comprising of a Sole Arbitrator (hereafter the 'Arbitral Tribunal').

(2.) Mr Santokh Singh, Mr Mohinder Singh (father of the petitioner) and Mr Hardev Singh (husband of the respondent) were three brothers who constituted a partnership firm on 23/6/1977 under the name and style M/s New Delhi Madhya Pradesh Roadlines, inter alia, to carry on transport business. In terms of the Partnership Deed, each of the partners enjoyed one-third share in the partnership firm.

(3.) On 30/4/1981, Mr Mohinder Singh (the father of the petitioner) and Mr Hardev Singh (husband of the respondent) re-constituted the said partnership firm. On the demise of Mr Hardev Singh (husband of the respondent), the respondent and Mr Mohinder Singh (father of the petitioner), entered into a fresh Partnership Deed on 30/5/1986, and re-constituted the firm, New Delhi Madhya Pradesh Roadlines (hereafter 'the partnership firm') with each partner having an equal share.