SANTOKH SINGH BHABRA Vs. KALSI BHABRA CONSTRUCTION COMPANY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned Civil Judge (Sr. Division) No. 1, Guwahati in T.S. (Arb.) No. 96/96 making the award passed by the arbitrators a rule of the Court rejecting the objection of the appellant.

(2.) The arbitration proceedings was initiated on an application filed under Section 8 of the Arbitration Act, 1940 on behalf of M/s. Kalsi Bhabra Construction Company, a partnership firm having its principal seat of business at Guwahati through its partner, Sri Kewal Singh Kalsi. A number of grievances were raised in the petition with regard to different transactions as well as business equipments of the firm praying for settlement of the disputes through arbitration. The civil Court by order dated 7.1.91 appointed arbitrators to decide the dispute as per parties' contention with stipulation that the award be passed within a period of four months from the date of entering the reference.

(3.) The arbitration agreement is incorporated in para 18 of the deed of partnership. Para 18 reads as follows: