HARI SHANKAR BHARGAYA Vs. MOHAN DEVI AND ORS.

JUDGEMENT

(1.) This case raises an interesting question of law regarding the registration of an arbitration award made with the intervention of the court on which there is scant authority in our law books in recent years.

(2.) On August 9, 1958, a partnership business was started for colonising and sale of plots. Dalip Singh, Raghbir Singh, Net Ram, Hari Shankar Bhargava, Mattu Mal Gupta and Moti Ram were the original partners. Dalip Singh separated from the partnership. Remaining partners continued the partnership business and a new deed of partnership was executed on October 9, 1958. This partnership business was known and styled as Shankar Housing Corporation.

(3.) Raghbir Singh and Net Ram were the sole owners of the land which formed Shankar Garden. The land was divided in two blocks block A and B. Raghbir Singh and Net Ram agreed to transfer their rights in the said land to the partnership for purpose of its development and sale of plots.