SANJAY KAPUR Vs. VIKRAM KAPUR

JUDGEMENT

(1.) This petition under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioners inter alia praying for the following reliefs:-

(2.) It is the case of the petitioners that by an MOU dated 08.01.1999, the three groups of legal heirs of Late Sh.Janki Das Kapur had agreed to split the ownership, management and / or control of the companies and assets of the family in three equal shares and to award one share to each of the three units/groups of the family. One of the properties was the Panipat Agricultural Farm land.

(3.) As certain disputes arose between the parties, the same were referred to the Arbitrator named in the MOU.