LAWS(DLH)-1989-8-30

RAM KISHAN Vs. LAIJI MAL TIKA RAM

Decided On August 29, 1989
RAM KISHAN (MINOR) Appellant
V/S
LALJI MAL TIKA RAM Respondents

JUDGEMENT

(1.) -

(2.) BY this order, I propose to dispose off an application,filed by plaintiff under Section 5 of the Arbitration Act, 1940, and Order 32Rule 7 read with Section 151 of Civil Procedure Code, thereby claiming thefollowing reliefs:-

(3.) SECTION 5 reads as under :