HINDUSTAN LEVER LTD Vs. SHIV KHULLAR

JUDGEMENT

(1.) ABOVE captioned appeals arise out of 2 identically worded orders of even date 2. 03. 2006 passed by the learned Additional District Judge dismissing the objections filed by the appellant under Section 34 of the arbitration and Conciliation Act, 1996 against the award dated 11. 4. 1995.

(2.) BRIEF facts which are necessary to dispose of the present appeals are that respondent No. 1 Mr. Shiv Khullar, the sole proprietor of m/s. Shivam Enterprises and M/s. Khullar Enterprises was the owner of two premises bearing municipal Nos. 30 and 32, Main Market, Lodhi Road, Delhi.

(3.) RESPONDENT No. 1 acting as sole proprietor of M/s. Shivam enterprises and M/s. Khullar Enterprises entered into 2 agreements dated 1. 10. 1998 with appellant company M/s. Hindustan Lever Ltd. Both the agreements were identically worded save and except, one agreement pertained to M/s. Shivam enterprises and premises bearing No. 30, Main Market, Lodhi Road, Delhi and the other related to M/s. Khullar Enterprises and premises bearing No. 32, Main market, Lodhi Road, Delhi.