IQBAL SINGH Vs. RAM NARAIN

JUDGEMENT

(1.) THIS is a First Appeal from order dated 20th December, 1975, passed by the Civil Judge, Allahabad in proceedings under S. 20 of the Arbitration Act.

(2.) THE facts of the case, briefly, stated are as under: THE parties entered into a partnership business to carry out contract work of the Government and in that connection an agreement was entered into between them. One of the clauses in the agreement provided for settlement of all disputes between the parties by arbitration. Dispute having arisen, the respondents gave notice to the appellants determining the partnership and asking for appointment of arbitrators. That having proved abortive, the plaintiff appellants moved an application under S. 20 of the Arbitration Act. THE application was resisted by the respondents inter alia, -on the ground, that, the partnership, being unregistered, the application under S. 20 of the Arbitration Act was barred by S. 69 of the Indian Partnership Act. This objection found favour with the learned Civil Judge with the result that the application under S. 20 of the Arbitration Act was dismissed as not maintainable, Feeling aggrieved against that order the plaintiffs have come up in appeal before this Court.

(3.) SUB-s. (1) of S. 69 of the Partnership Act states that no suit to enforce a right arising from a contract or conferred by the Partnership Act -can be instituted in any court by or on behalf of any person suing as a partner in a firm against the firm, or any person alleged to be or to have been a partner in the firm, unless the firm is registered and the person suing is shown in the Register of Firms as a partner, SUB-s. (2) of S. 69 states that no suit to enforce a right arising from a contract can be instituted in any court by or on behalf of a firm against any third party unless the firm is registered and the persons suing are or have been shown in the Register of Firms as partners. SUB-s. (3) of S. 69 states that the provisions of sub-s. (1) and sub-s. (2) shall also apply to a claim of set-off or other proceedings to enforce a right - arising from a contract but nothing contained in sub-ss. (1) and (2) shall affect the enforcement of any right to sue for the dissolution of a firm or for accounts of a dissolved firm or any right to realise the property of a dissolved firm.