SOHAN LAL BANSAL Vs. ARJUNMAL DUDANI

JUDGEMENT

(1.) THIS is a revision application by one Sohanlal against an order of the Civil Judge, ganganagar, dismissing the objection that the reference to arbitration was invalid because other partners have not joined in it.

(2.) SOHANLAL applicant, Arjunmal respodent and some others entered into a partnership on 8-11-63. Under Clause 10 of the partnership agreement it was provided that in case of a dispute between the partners the matter shall be referred to arbitration mutually agreed upon between the parties. Arjunmal invoked this clause and asked Sohanlal to refer to arbitration the dispute between the two with regard to partnership matters. An award was eventually tiled in Court by the arbitrator and Sohanlal filed an objection inter alia on the ground that the reference was invalid as all the partners had not joined in it. The learned Civil Judge dismissed this objection. Against that order the present revision implication has been filed.