(1.) A very short point is involved in this appeal and there is no doubt that the appeal must fail.
(2.) THE appellant Maganlal and Mishirlal brought a suit against the respondents ramaji and others for dissolution of partnership and rendition of accounts. While the proceedings were going on before the lower Court, an application was made on 7th November 1960 jointly by both the parties for referring the matter in dispute to arbitrators. The parties themselves mentioned the names of the following persons as arbitrators, 1 Chainsingh, 2 Laxrainarayan 3 Pannalal and 4 Bhurmal they also mentioned the name of the umpire.
(3.) THE three arbitrators however, did not act according to this notice which was received by them on 24th October 1961. On 25th October 1961, these three arbitrators gave the award and filed the same before the Court. The respondents filed objections about the validity of the award. The Court after hearing the parties passed an order superseding the award. It is against this order that the plaintiffs have filed this appeal.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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