TAKAN RAM Vs. MUL CHAND

JUDGEMENT

(1.) By agreement made on the 24th of August, 1952, Mool Chand, Ram Chand, Sonu Ram and Jai Dev on the one side and Takan Ram, Kalu Ram, Bulo Ram, Loko Ram, Asa Ram and Sunder Das on the other side referred the dispute in respect of the partition of Joint assets to the Arbitration of Shri Sadhu Ram and Shri Tulsi Das. In that agreement Lala Bacha Ram was stated to be the sarpanch in case of disagreement between the Arbitrators.

(2.) On the 8th of December, 1952, the arbitrators gave the award.

(3.) Takan Ram, Kalu Ram, Bulo Ram, Loko Ram and Sunder Das applied under Section 20 of the Indian Arbitration Act, 1940, for the filing of the arbitration agreement and award.