(1.) THIS appeal under Letters Patent by the original petitioners seeks to challenge the order and judgment dated 15/10/1997 passed by a Single Judge in a petition under section 30 of the Arbitration Act, 1940. The petitioners and the respondents are the heirs of one Shri vinayakrao Venkatesh Wagh who died intestate on 11/11/1958. One of the sons of this Shri Vinayakrao viz. Mahabaleshwar (since deceased and the predecessor-in-title of respondents Nos. 1-A to 1-C herein) filed Suit no. 2794 of 1990 for administration of the estate of late Shri Vinayakrao, wherein all others in the present proceedings (or their predecessorsrin-title)being other heirs were joined as defendants. Consent terms were arrived at in that suit and all the disputes in the said suit between the parties were referred to a sole arbitrator by an order in terms of consent terms in that suit passed on 15/03/1991. The arbitrator gave his Award on 16/06/1997. The Award of the learned Arbitrator was sought to be set aside by these appellants through the arbitration petition, which came to be dismissed by the learned Single Judge by the impugned order, and hence, this appeal.
(2.) PRINCIPALLY three contentions have been raised in this appeal and which are as follows:-
(3.) BRIEF facts leading to this controversy are as follows: -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN