GOPAL SINGH Vs. SARLA DEVI

JUDGEMENT

(1.) AS we were in the process of hearing arguments in this case, the learned counsel for the parties came to terms and submitted that the entire gamut of controversy between the parties forming the subject matter of the suit itself pending in the Court of learned Civil Judge (Senior Division), Shimla can be adjudicated upon, resolved and finally decided through the mechanism of arbitration by appointing a Single

(2.) WHETHER reporters of the Local Papers are allowed to see the Judgment? Member Arbitral Tribunal, to be agreed upon by the learned counsel for the parties. Actually, the learned counsel for the parties went a step ahead and suggested the name of Shri Raman Sethi, Advocate as the Single Member Arbitral Tribunal on the basis of this agreement and the consequential oral compromise having been arrived at, and entered into between the parties in the Court today itself.

(3.) THIS petition is disposed of as settled.