USHA CHATRATH Vs. J B KOHLI & ORS

JUDGEMENT

(1.) This petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') challenging the Order/Award dated 19.12.2018 passed by the Sole Arbitrator. By the said Order/Award the Arbitrator has dismissed the application filed by the petitioner seeking termination of the arbitration proceedings.

(2.) The parties herein are legal heir of late Mr. B.C. Kohli who passed away on 15.04.1978. The disputes between the parties are related to the succession of following two properties:-

(3.) By an order dated 27.04.2007 passed in CS (OS) 73/2005 the parties were referred to arbitration. The Sole Arbitrator passed an Interim Award on 18.10.2012 in the following terms:-