SHAKUNTLA DEVI Vs. BIMLA RANI

JUDGEMENT

(1.) TWO F. A. O. Nos. 1021 and 1022 of 1987 were filed in the High Court and were dismissed vide judgment dated 31st March, 1987 passed by the learned Single Judge and those appeals were directed against the judgment dated 3rd September, 1983 passed by the Court of Sub Judge 1st Class, Chandigarh, who allowed the application Under Section 30 of the Indian Arbitration Act filed by Smt. Bimla Rani Aggarwal against the Arbitrator and other partners and set aside the award dated 23rd June, 1981 given by the Arbitrator and again referred the matter to the arbitration of Shri S. R. Sharma to enter into arbitrator afresh. Directions were further given by the learned Sub Judge to the Arbitrator to give the fresh award within the statutory period of four months from the date of the receipt of the reference. Not satisfied with the judgment of the learned Single Judge, Smt. Shakuntla Devi and Shri Rajeev Kumar Sharma have filed the present L. P. A.

(2.) THE facts can be described in the following manner:

(3.) WE have heard Shri R. S. Mittal, Senior Advocate, assisted by Ms. Aarti Gupta, Advocate, appearing on behalf of the Appellant, and Shri C. P. Sapra, Advocate appearing on behalf of the respondents,' and with their- assistance have gone through the record of this case.