GOODWILL INDIA LIMITED Vs. PALA SINGH

JUDGEMENT

(1.) (Oral)

(2.) M/s Goodwill India Limited is a finance company which finances the purchase of vehicles on hire-purchase basis. The finance company entered into a hire-purchase agreement regarding a truck with respondent No.1. Respondent No.2 is the guarantor. Hire-purchase agreement contains an arbitration clause. As per an order passed by this court on 30th April 1979 on a petition under section 20 of the Arbitration Act Shri Rajpal Sagar, the arbitrator named in the agreement was appointed the sole arbitrator.

(3.) THE suit and the objections stand disposed of.