PRIYASHI AASHI DEVELOPERS PVT. LTD. Vs. MITRAJYOTI DEKA

JUDGEMENT

(1.) This is an appeal u/s 37 of the Arbitration and Conciliation Act 1996, whereby the judgment dtd. 07.07.2021, passed by the learned District Judge Kamrup (M), Guwahati in Misc (Arb) case no. 18/2021 is put to challenge.

(2.) The appellant is a Company registered under erstwhile Company's Act 1956, having its registered office at Guwahati. The appellant is engaged in the business of Real Estate Development and Construction of Multi Storied Buildings.

(3.) The respondents are the owners of two separate plots of lands measuring in total 5 bighas, 1 katha and 15.94 lechas. The entire plot of the land is divided into two parts. One part is 1bigha, 2 kathas, 5.7 lechas. On its back side, the second part is there, of which measures 3 bighas, 4 kathas 10.24 lechas. It may be mentioned that another person named Sri Sivajyoti Deka is also one of the co-owners of the land. He has not been made a party in this case because he did not file any arbitration petition against the appellant.