LAWS(DLH)-1985-7-5

PRAMOD KUMAR MITTAL Vs. NIRANJAN KUMAR MITTAL

Decided On July 09, 1985
PRAMOD KUMAR MITTAL Appellant
V/S
NIRANJAN KUMAR MITTAL Respondents

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) SHRI Pramod Kumar Mittal, petitioner in Suit No. 564A/1982 is the brother of respondent , SHRI Niranjan Kumar Mittal. They were doing business in the name and style of M/s. Kaushal Metal Industries at DSIDS Sheds No. 26-27, Phase II, Okhla, New Delhi. This business was started by executing the partnership deed dated 21-9-1980. One of the clauses of the partnership deed contained an arbitration clause which provided for resolving disputes by the sole arbitration of their father, SHRI Kishan Chand Mittal. Subsequently various disputes arose between the brothers which ultimately resulted in the reference of disputes to the learned arbitrator. SHRI Kishan Chand Mittal made and published the award on 24-5-1982.