JAIPAL SINGH Vs. GURU NANAK INVESTMENT CO

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS appeal is between the same parties in F.A.O. 169/85. In this case the appeal is filed by Jaipal Singh who is Respondent No. I in that appeal is in relation to truck number DHL-230. In this case there was a similar hire purchase agreement which contained an arbitration clause 15 (b) of the Arbitration. The learned Additional District and Sessions Judge found that the transaction was genuine. M/s. Guru Nanak Investment Company had produced the original hire purchase recordfrom the Transport Authorities. The learned Judge, therefore, allowed the application under Section 20 of the Arbitration Act and directed that the dispute be referred to the sole arbitration of O.P. Narang, In this case also the submission of Jaipal Singh was that there was no hire purchase agreement, that the signatures of the hirers were obtained on a blank paper and without any consideration. The learned Additional District and Sessions Judge, on the basis of the evidence before him, had not found any merit in the submission of the hirers.