NARANBHAI AMTHALAL PANCHAL Vs. RAMCHANDRA SOMNATH PANCHAL

JUDGEMENT

(1.) , J.

(2.) THE appellant as well as the respondents Nos. 4 and 5 formed partnership in the name and style of Maheshwari Plastics Engineering Works. One partner Mr. D. P. Patel continued as partner upto 15-1-1969, however, he was relieved from 16-1-1969 and the partnership between the appellant and the respondents Nos. 4 and 5 continued. It appears that a partnership deed was subsequently executed on 18-8-1969. As usually happens in a partnership, certain disputes arose between the partners as a reuslt of which it was impossible for the partners to continue with the partnership firm and as such all the partners appointed the respondents Nos. 1, 2 and 3 who happended to be respectable gentlemen doing business and belonging to the community of the partners as arbitrators under a writing in the form of an agreement dated 7-4-1972 for resolving dispute, and winding up work of the partnership, managing the debts, outstandings, stock of goods and to do other work as stated in the said agreement. THE arbitrators declared their award on 11-12-1973 and sent copy by registered post to the three partners and also filed the award in the Court to make the Rule of the Court by filing Civil Misc. Application No. 311 of 1974 against which the appellant has preferred Civil Misc. Application No. 425 of 1975 under Sec. 30 of the Indian Arbitration Act challenging the award and seeking necessary orders to the effect that the award be not made the Rule of law. THE learned City Civil Judge by allowing the parties to lead evidence on 27-11-1978 allowed the Civil Misc. Application No. 311 of 1974 filed by the arbitrators while the Civil Misc. Application No. 425 of 1975 filed by the appellant came to be dismissed with cost. THE appellant has preferred this Civil Appeal against the judgment and order passed in Miscellaneous Civil Application No. 311 of 1974 as well as the Appeal From Order against the order passed in Miscellaneous Civil Application No. 425 of 1975. Since both these matters arise out of the same judgment and similar facts, the same are being conveniently disposed of by this common judgment.

(3.) MR. J. R. Nanavati, learned Advocate for the respondents Nos. 4 and 5, on the other hand, supported the judgment passed by the trial Court in too.