S N P PUNJ Vs. V P PUNJ

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, these appeals are taken up for hearing and are being decided by this common judgment.

(2.) THESE appeals challenge the judgment of the learned Single Judge dated 30th May 1997 by which the award dated 15th November 1989 rendered by the sole arbitrator Shri S. C. Mathur, Chartered Accountant was affirmed and made the Rule of the Court under Section 17 of the Indian arbitration Act, 1940 with a slight modification, i. e. , to the effect that the arbitrator was not to act as the arbitrator for future disputes in relation to the award dated 15th November, 1989.

(3.) THE facts of the case are as follows: