DELHI TOURISM AND TRANSPORTATION Vs. AJAY SINGH

JUDGEMENT

(1.) HAVING regard to Browning's koan on verbal economy-less is more''-let me, in few words, first touch the facts and then the points in issue.

(2.) IN response to the suit for eviction instituted by the respondent, the appellant filed an application under section 34 of the Arbitration Act (hereinafter called the Act) alleging the existence of an Arbitration agreement. Since the application was opposed, the learned Additional District Judge proceeded to hear arguments and by the order under appeal he not only dismissed it on the ground that the appellant had participated in the proceedings but held further: