MOHAMMED IMADUDDIN FAROOQUI Vs. KARKHANA ZINDA TILISMATH

JUDGEMENT

(1.) Aggrieved by the dismissal by the trial Court of two applications filed under Section 8 of the Arbitration and Conciliation Act, 1996, one filed by the 4th defendant and the other filed by the 6th defendant in a suit, the defendants 4 and 6 have come up with the present civil revision petitions.

(2.) Heard Mr. M.V. Durga Prasad, learned counsel appearing for the petitioners in both the writ petitions and Mr. S.R. Mahajir, learned counsel appearing for the 1st respondent/plaintiff.

(3.) The 1st respondent in these revisions is said to be a partnership firm, started way-back in the year 1920 and constituted later under the Indian Partnership Act, 1932. The constitution of the partnership underwent changes from time to time depending upon various exigencies, since it was primarily a partnership among the members of the same family.