REENA K LALWANI Vs. PADMA V MENDA

JUDGEMENT

(1.) BECAUSE this Court while hearing an appeal against order made a reference of a dispute to arbitration, is the ensuding award to be filed on the appellate side or the Original Side of this Court, is the hotly contested question of law in this Letters Patent Appeal.

(2.) THIS Letters Patent Appeal is directed against the Order of Learned Single Judge dated 27th April, 2000, made in Arbitration Petition No. 31870 of 1999, by which an award was made the rule of the Court in exercise of powers under the Arbitration Act, 1940 (hereinafter referred to as the "act" ).

(3.) THE salient facts necessary for deciding the controversy are as under :