ABDUL QAYOOM SHAH Vs. NAZIR AHMAD SHAH

JUDGEMENT

(1.) The appellant-Abdul Qayoom Shah filed a Suit for declaration, partition and accounts of the usufruct of the suit properties, which included Shah Cinema Complex Qamarwari, Srinagar, against the State of Jammu and Kashmir and its functionaries in the Police Department, besides Nazir Ahmad Shah and Masood Ahmad Shah, his brothers, in the Court of Principal District Judge, Srinagar.

(2.) The Police Department of the State Government, deposited the rent payable for the Cinema in the Court.

(3.) During the pendency of the proceedings in the Suit, the parties thereto expressed their willingness to get their disputes adjudicated by the Arbitrator. Shri Ghulam Hassan Masoodi, Advocate was, therefore, appointed Arbitrator by the Court. The Arbitrator was, however, replaced by another and finally by Mr. Nazir Ahmad Ronga, Advocate.