AMIT MALIK Vs. KAMLESH MALIK

JUDGEMENT

(1.) These are three appeals and have been filed against two orders dated 14.12.2005 and 13.2.2006 passed in two execution petitions No.35 and 36/2004

(2.) The facts necessary for the disposal of these appeals are as follows: Shri Amit Malik and Shri Anurag Malik are two real brothers. Smt.Kamlesh Malik is their mother. The family owned following four properties:-

(3.) There was a dispute between the parties regarding their share in the aforesaid properties. The said dispute was referred by them for arbitration to Shri B.M. Khurana who was an elder of their family. Shri B.M. Khurana, Sole Arbitrator after hearing the parties gave his award on 3/6/2001. Material portion of the arbitral award reads as under:-