LAWS(DLH)-1999-7-51

BIMAL KRISHNA KHANNA Vs. KAMAL NAIN KHANNA

Decided On July 14, 1999
BIMAL KRISHNA KHANNA Appellant
V/S
KAMAL NAIN KHANNA Respondents

JUDGEMENT

(1.) Proceedings started in Seventies after a chequered history seems to be drawing close to finality at least in this Court. After a mammoth hearing lasting over couple of months this order will dispose of long standing disputes between the parties which were originally referred in pursuance of the order made by this Court on February 19, 1978 in Suit No. 947/76 to the sole arbitration of late Shri C.K. Daphtary. He published his award on November, 27, 1980. Award along with the proceedings was filed in this Court on December, 16, 1980. Objections were filed by the parties and following issues arose out of the pleadings of the parties, which were framed on April 28, 1982 :

(2.) Additional issues were framed on October 20, 1980.

(3.) This Court (S.S. Chadha, J.) on April 15, 1983 made the award rule of the Court and a decree in terms thereof was passed directing that the award shall form part of the decree. Objections filed by the parties were dismissed.