MAHAMAYA GENERAL FINANCE CO Vs. BHAGWANT SINGH

JUDGEMENT

(1.) THE petitioners had given a vehicle to the respondents through a Hire Purchase agreement. It contained an arbitration clause which was that one S Ram Singh, Advocate could be asked to arbitrate at petitioner's direction. Disputes arose between the parties and an application was made U/S 20 of Arbitration Act THE validity of the agreement was opposed on numerous grounds After narrating facts the judgement proceeds :-

(2.) THE first question that needs to be determined is whether there is a valid and subsisting agreement of arbitration providing for reference of disputes to the sole arbitration of S. Ram Singh Ghoba, Arbitrator.