CHELIKANI VENKATA RAO Vs. C.V. RAO

JUDGEMENT

(1.) WE have before us a Civil Miscellaneous Appeal and a regular appeal filed against the order of the Subordinate Judge, Kakinada, setting aside an award, and superseding the reference to arbitration. The following genealogical table would indicate the relationship of the parties:

(2.) BY an agreement of reference the following persons, Venkatarajagopala Bhavamayya Garu (No. 5 -A) in the table and Bhavanarayana Rao Garu (No. 15) on the one hand and C.V. Rao Garu (No. 11), Sitaramaswamy (No. 13), Venkata Rao Garu (No. 6) Venkayya (No. 5), Buchi Venkata Rao (No. 9), and Venkata Ramana Rao Garu (No. 10) on the other, referred the matters in dispute and more particularly described in the agreement of reference to two persons viz.; the Zamindar of Gollaprolu and I.V. Rama Rao Bhadur.

(3.) AS has been stated above one party sought for a decree in the terms of the award while the other party sought to get the award set aside.