LAWS(DLH)-2016-2-50

AMRIK SINGH SURI Vs. HARMINDER SINGH SURI

Decided On February 11, 2016
Amrik Singh Suri Appellant
V/S
Harminder Singh Suri Respondents

JUDGEMENT

(1.) Award dated November 25, 2012 was challenged by Harminder Singh Suri in so far it was in favour of Amrik Singh Suri, his brother, requiring him to recompense Amrik for the price of 635 MT Die Steel @ Rs.50/ - per Kg. Amrik Singh Suri was aggrieved by the award in so far interest had been declined.

(2.) OMP 217/2013 filed by Harminder Singh has been allowed by the learned Single Judge vide impugned order dated July 01, 2015. OMP No.219/2013 filed by Amrik Singh has been dismissed because if the award was set aside there was obviously no question of grant of pendente lite interest.

(3.) Harminder and Amrik are brothers. On April 01, 1981 they constituted a partnership under the name M/s.Suri Transmission Gear Company. Harminder managed the business at Delhi. Amrik at Mumbai.