MAHAN TRADERS Vs. AMAR SINGH

JUDGEMENT

(1.) This order shall dispose of the appeal filed by the Petitioners under Section 37 (2) of the Arbitration and Conciliation Act, 1996 against the dismissal of his application under section 16 of the Act seeking adjudication of the issue relating to settlement of accounts of the dissolved firm by the Arbitration Tribunal.

(2.) Brief facts to appreciate the controversies between the parties are that Petitioners and respondent had partnership in terms of a deed of partnership dated 1.9.1985. The partnership deed had an arbitration agreement incorporated in Clause 15 which is as under:-

(3.) The partnership was at will and could be dissolved by giving two months notice in writing to other partner.