PROF BHAGWANDAS BHARGAVA Vs. DURGA PRASAD RASTOGI

JUDGEMENT

(1.) THIS is a defendant's revision application against, an order of the Additional district Judge No. 2 Jaipur City, dated 1-4-1972, transferring the present suit to his file from the file of Civil Judge Jaipur City, with the consent of the parties.

(2.) FIVE suits were pending between the parties in different Courts of Jaipur when they applied to the respective courts on 31-7-1959 for the reference of the disputes in the suits to the arbitration of the same person. All these five suits including the present suit, were referred to arbitration. The present suit was then pending in the Court of Civil Judge. Jaipur City, who made the reference to arbitration. One award was given in all the five suits.