LAWS(DLH)-1987-9-4

R K SORAL Vs. R N KUMAR

Decided On September 09, 1987
R.K.SORAL Appellant
V/S
R.N.KUMAR Respondents

JUDGEMENT

(1.) JUDGMENT (ORAL) , J.-

(2.) THIS is an application under Section 20 of the Arbitration Act in which it is, inter alia, prayed that there was an arbitration agreement between the parties and the same should be filed in Court and the disputes arising between the parties be referred for arbitration in terms thereof.