RAJINDER KUMAR SEHGAL Vs. SWARNA DEVI

JUDGEMENT

(1.) This Appeal under Section 39 of the Jammu and Kashmir Arbitration Act, Svt. 2002 is directed against District Judge, Udhampur's Order dated 31.03.1997 whereby allowing respondents' predecessor-in-interest Radhey Sham's Petition under Section 20 of the Jammu and Kashmir Arbitration Act, the disputes raised in the Petition were referred to the Arbitration of Sh. Romesh Chander Dogra, retired Junior Engineer (Civil).

(2.) The disputes raised in the Petition pertained to the affairs of M/s Sehgal Goods Carrier & Radhey Sham, a Partnership Firm constituted vide Partnership Deed dated 14.10.1991, inter alia, in respect of Contract CA No. CDR 35-TF/10/91-92 which had to be carried out for 35 Border Road Task Force.

(3.) The Arbitration Petition, when resisted by the appellants, on various grounds, was taken up for determination by the learned District Judge on the following issues: