BHARAT LAL Vs. HARYANA CHIT PRIVATE LIMITED

JUDGEMENT

(1.) By this order I propose to deal with this petition under Section 20 of the Arbitration Act, 1940 for filing of the arbitration agreement and referring the disputes for arbitration; and an IA No. 6785/94 under Section 41 of the Arbitration Act, 1940 read with Order 39, Rules 1 and 2 and Section 151 of the CPC seeking an injunction against defendant No. 2 restraining the Registrar of Chit Funds from making any payment to defendant No. 1; and IA No. 6784/94 seeking direction to that defendants to allow inspection of record to the plaintiffs or their authorised representatives.

(2.) The two plaintiffs became members of Haryana Chits Pvt. Limited and subscribed various chits commencing from 23rd August, 1986. Plaintiff No. 1 has subscribed following chits: <FRM>JUDGEMENT_766_DLT74_1998Html1.htm</FRM>

(3.) Plaintiff No. 2 subscribed the following chits: ____________________________________________________________________________ HCF-8 & 9 Two 11.06.88 2,00,000.00 each HCF-11 and 12 One 20.10.89 1,50,000.00 each HCF-13 Two 7.02.89 1,50,000.00 each HCF-14 Two 25.5.89 1,50,000.00 each HCF-17 Two 16.7.90 1,00,000.00 each ____________________________________________________________________________