GIRDHARI LAL BATRA Vs. PRAMOD KUMAR JAIN

JUDGEMENT

(1.) Both these Appeals can be disposed of by a common Order.

(2.) Briefly stated the facts are as follows.

(3.) The Appellant and Respondent were partners in a firm of M/s. Bat Bro Engineering and General Manufacturer. The Firm was dissolved and the manner of distribution of the assets was referred, by both the parties, to Arbitration. The Arbitrator gave an Award dated 5th October, 1989. This Award was in terms of a compromise arrived at between the parties.