STATE OF ANDHRA PRADESH Vs. K SAMBASIVA RAJU

JUDGEMENT

(1.) Though the appeals arise out of orders in two different suits, since they arise out of the same agreement they are being disposed of by a common judgment.

(2.) Since appellant and respondents in both the appeals are the same, for the sake of convenience, they would hereinafter be referred to as they are arrayed in the trial Court.

(3.) CM A No. 3 of 1990 arises out of the order dated 24-10-1989 in OS No. 1108 of 1988 on the file of the Court of the V Additional Judge, City Civil Court, Hyderabad filed under Section 20 of Arbitration Act referring the dispute to a single arbitrator and CMA No. 882 of 1992 arises out of the order dated 15-4-1992 in OS No. 837 of 1990 on the file of the same Court dismissing the suit filed under Section 20 of the Arbitration Act to make a reference of the further claims made by the plaintiff to the arbitrator appointed in OS No. 1180 of 1988.