JAGDISH MAHTON Vs. SUNDAR MAHTON

JUDGEMENT

(1.) This appeal arises out of an application under Section 14, Sub-section (2), Arbitration Act, 1940 (Act x

(10.) of 1940).

(2.) The parties are descendants of one Chandra Mahto, the applicants appellants being his second son Jagdish and Jagdish's sons, and the opposite party respondents being Chandra's eldest son Sundar and Sundar's descendants. Chandra had another son Hari, who is dead leaving no widow or issue.