SURENDRA PAL Vs. LEGAL HEIRS

JUDGEMENT

(1.) These petitions under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') have been filed challenging the Arbitral Awards passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Agreement(s) to Sell executed between the petitioner(s) and the respondent.

(2.) Though there are different Agreement(s) to Sell executed in each of the petitions, as also the date of the Award varies, however, as a common question of law and facts has arisen in all these petitions, they are being disposed of by this common order. The facts are being taken from OMP No.11.2018 titled Surendra Pal & Anr. vs. True Zone Buildwell Pvt. Ltd.

(3.) The parties had entered into an Agreement to Sell dated 16.02.2006 with respect to the agricultural land allegedly owned by the petitioners in Village Phoosgarh, Tehsil Karnal, District Karnal (Haryana).