SURESH RAITHATHA Vs. BHARTI NAVNIT RAITHATHA

JUDGEMENT

(1.) These group of four Arbitration Appeals filed under Sec. 37 of the Arbitration and Conciliation Act, 1997, challenges an order passed by Sole Arbitrator on 3 rd December, 2022 as an interim award, which decided the issue of date of dissolution of the partnership firm, and as confirmed by an order passed by the learned Single Judge of this Court on an application filed under Sec. 34 of the Arbitration and Conciliation Act, 1997 thereby confirming the view of the learned Sole Arbitrator.

(2.) The parties are closely related to each other, being family members. The parties entered into four Deed of Partnerships dtd. 16/1/1996, for the purpose of manufacturing and trading of textile fabrics. There were arbitration clauses in each of the Deed of Partnership. There were three partners in the said partnership firm, all having equal share i.e. 33.33%.

(3.) As disputes arose between the partners, the respondent herein invoked Arbitration proceedings. By an order dtd. 15/10/2003, the parties were referred to Arbitral Tribunal, constituting of the learned Sole Arbitrator Justice M. L. Pendse (Retd).