M MANIK REDDY Vs. M ANASUYA DEVI

JUDGEMENT

(1.) These three Civil Miscellaneous Appeals arise under the Arbitration and Conciliation Act, 1996. While C.M.A. Nos. 2671 and 2672 of 2000 are filed against the common order dated 4-8-2000 passed by the Court of IV Additional Chief Judge, City Civil Court, Hyderabad in O.P. Nos. 780 and 781 of 1998, C.M.A. No. 2677 of 2000 is filed against the order dated 4-8-2000 passed in I.A.No. 388 of 2000 in the said O.P. No. 780 of 1998, rejecting the plea of appointment of Receiver.

(2.) The parties are closely related and they referred the matter to Arbitrators for entering arbitration and rendering the Award. The Arbitration Agreement dated 16-5-1998 was entered into to resolve the disputes pertaining to the joint family properties belonging to the parties and particularly, the 1st petitioner and the 1st respondent as arrayed in O.P. No. 780 of 1998. Two Awards were rendered by the Arbitrators on 31-5-1998 and later pn, they issued a clarification dt. 25-6-1998 stating that the Awards dated 31-5-1998 be read as having rendered on 10-6-1998. Aggrieved by said Award, M/s. M. Manik Reddy and M. Vinod Reddy have filed O.P. No. 780 of 1998 to set aside the award while 5mX. 1A, Amrutha has filed O.P.No. 781 of 1998 to set aside yet another Award. LA. No. 388 of 2000 has been filed by Smt. Shashikala and Smt. M. Anasuya Devi to appoint a Receiver. O.P. Nos. 780 and 781 of 2000 have been dismissed upholding the contention of the respondents, while in i.A. No. 388 of 2000 the plea of respondents 1 and 2 to appoint a Receiver was negatived. Aggrieved by the same, the above parties have filed these appeals.

(3.) There are several items of properties jointly owned by the parties and in view of the disputes, they have referred the matter to arbitration. Basing on the pleadings of the parties, the following were the issues framed by the Court below: