DARSHAN KAPUR Vs. TILAK RAJ

JUDGEMENT

(1.) THIS is an application u/s 20 of the Arbitration Act, seeking reference of the disputes interse parties arising under a partnership deed dt. 86.79 to arbitration. So far as the execution of the partnership deed, the parties entering into partnership and the running of the partnership business, there is no dispute. Cl. 15 of the deed was :

(2.) . According to the petitioner, she invested Rs. 4,60,000.00 in the partnership business. Nothing has, however, according to her, been returned to her, nor the accounts of partnership rendered.