FATEH CHAND Vs. MOTI RAM

JUDGEMENT

(1.) THIS order disposes of First Appeal from Order No. 46 of 1951, Civil Revn. No. 255 of 1951, first Appeal from Order No. 88 of 1952 and First Appeal from Order No. 89 of 1952.

(2.) ON 13-10-1948, Moti Ram instituted civil suits Nos. 241 and 242 of 1948. In civil suit No. 241 of 1948 Moti Ram claimed 1/24th share in the assets of. Messrs Har Parshad Tulsi Ram and for reasons stated in the plaint claimed dissolution of partnership and rendition of accounts of that firm. In civil suit No. 242 of 1948 Moti Ram claimed 1/6th share in the assets of Messrs tulsi Ram Zorawar Singh and for reasons stated in the plaint claimed dissolution of partnership and rendition of accounts of that firm.

(3.) ON 4-5-1949, parties to civil suits Nos. 241 and 242 of 1948 referred the disputes in these suits to the arbitration of Babu Jogi Das and Babu Shambhu Dial. By agreement, Ex. P. 1, disputes between the parties with respect to properties extraneous to civil suits Nos. 241 and 242 of 1948 were also referred to the arbitration of Babu Jogi Das and Babu Shambhu Dial. On 4-5-1949, civil Suits Nos. 241 and 242 of 1943 were ponding in the Court of Lala Hira Lal, subordinate Judge, 1st Class, Rohtak.