BIPINCHANDRA VINODRAI DOSHI Vs. PRATAPRAJ GAURISHANKAR TRIVEDI

JUDGEMENT

(1.) By way of present petition, the petitioners have challenged the judgment and order passed by the learned Additional District Judge, Jamnagar, in Civil Misc. Appeal No.8 of 2006 dated 22.11.2006 and the judgment and order passed by the learned Civil Judge (SD), Jamnagar in Civil Misc. Application No.39 of 2005 dated 12.1.2006 and also the Execution Application No.1 of 2005 filed by respondent Nos.1 to 3 before the Executing Court.

(2.) Following prayers are made in this petition :

(3.) Few relevant facts are thus:3.1 Respondent No.9 herein passed an award on 17.8.2004. The arbitrator is said to have been requested on 22.4.2002 to resolve the dispute amongst the parties regarding business of M/s. Coronation Motors and allied concerns. The oral request to resolve the dispute was said to have been made by one Niranjanbhai G.Trivedi (respondent No.4 herein). The arbitrator referred the parties as Part "A" and Part "B". The parties referred in Part "A" are;