CHANDRA MOHAN Vs. MANJU DEVI

JUDGEMENT

(1.) This is an application for stay of a suit and all proceedings thereunder made under Sec. 34 of the Arbitration Act.

(2.) The arbitration clause is the 15th clause in a deed of partnership which was executed between one Vishvendra Kumar and the Petitioner Chandra Mohan. Vishvendra Kumar 4s now dead and the three Respondents in this application are the wife, son and daughter of the said deceased partner. They are the three Plaintiffs in the suit for declaration of dissolution and accounts, which is sought to be stayed.

(3.) The arbitration clause was in the following terms: