NITIN HARJIVANDAS RAJYAGOR Vs. RAJESH PRAVINCHAND RAJYAGOR

JUDGEMENT

(1.) By consent, heard finally at admission stage.

(2.) Admittedly, there exists an Arbitration agreement between the parties. The Arbitrator as appointed by consent, being close to the family members proceeded to deal with the family dispute. The relevant agreement and clauses read as under :

(3.) Both the parties based upon the agreement appeared and proceeded before the learned Arbitrator. The unresolved disputes as agreed were placed through a list of issues between the parties. This itself means that the parties could not settle the disputes which were admittedly going on since long, apart from testamentary and co-operative litigation by and between the parties.