RAKSONS LEASING AND FINANCE LIMITED Vs. KULBIR BHASIN

JUDGEMENT

(1.) The petitioner M/s. Raksons Leasing & Finance Limited Company have filed this petition under Section 20 of the Arbitration Act for directions for filing of the arbitration agreement containing in the lease agreement RLF/KBB/403/87 dated 18th April, 1987 and for reference of the disputes and claims enumerated in para 13 of the petition to the named Arbitrator.

(2.) That the petitioner-Company vide the lease agreement dated 18th April, 1987hired a Maruti Van to the defendant No.1. The defendant No. 1, as per the terms of the lease agreement to pay lease rental of Rs. 2564.00 in thirty-six monthly instalments. Respondent No.2 had signed as a guarantor to the said agreement.

(3.) Notices of the petition were issued to respondent No. 1 and respondent No. 2. The respondent No.l was served for 8th September, 1994 through his wife Mrs. Prema Bhasin and respondent No.l was served for 31st January, 1991 through his wife Mrs. Amita Bhasin. Inspite of service and repeated opportunities respondent Nos. 1 and 2 failed to put up appearance.