REBA PAUL Vs. RADHA KRISHAN PODDAR

JUDGEMENT

(1.) The parties are agreed that they would submit their differences to an Arbitrator to be appointed by Court. Supplementary affidavits have been filed to that effect. The dispute between the parties is mainly concerned with the ownership of the vehicle being a diesel taxi bearing registration No. WMT -1384 and what moneys, if any, are payable by Sm. Reba Paul in respect of the said vehicle to the financier.

(2.) During the pendency of the reference, ordered below, the Petitioner shall continue to pay without prejudice every month an ad hoc sum of Rs. 1,500 to the financier, such payments to be adjusted in the award to be made herein, and a further sum of Rs. 1,500 is to be kept deposited with her own Advocate -on -Record who will act as Receiver without security and without remuneration for holding the said sums without lien or encumbrance until further orders of Court.

(3.) Mr. Gour Roychowdhury, Barrister, is appointed Arbitrator with summary powers for the purpose of disposing of the disputes that have arisen between the parties and shall make his award stating clearly, amongst other things, as to who is to get possession of the said taxi and upon what terms, if any. The Arbitrator shall also make a money award, in whatsoever's favour might it go, making adjustments therein about the interim ad hoc payments.