BRIJENDRA KUMAR SHARMA Vs. RAJENDRA KUMAR SHARMA

JUDGEMENT

(1.) AN order rejecting an application under S. 34 of the Arbitration Act has been challenged by one of the defts in this appeal.

(2.) ACCORDING to the learned counsel for the appellant the dispute between the parties relate to the partnership between plaintiff and defendant No.1 and it fully covered the disputes raised in the suit and as such the application under S. 34 was legally maintainable and could not be rejected for the reasons set out in the impugned order.

(3.) SINCE a very short question is involved in this appeal we are disposing of the appeal itself at the stage of admission as permissible under the rules of the Court.