MANJIT JOHL Vs. DEWAN MODERN BREWERIES LIMITED

JUDGEMENT

(1.) This appeal under Section 39 of the Arbitration Act is directed against the judgment and order of a single Judge of this Court dated 8-4-1989, whereby the appellant's application for setting aside of the Award made by the Arbitrator has been dismissed and the award made a rule of the Court after partial modification.

(2.) The brief facts in the back-ground may be stated thus:

(3.) The parties entered into two agreements dated 18-4-1977 and 22-5-1978, which inter alia envisaged the settlement of all disputes arising between them by way of arbitration. Certain disputes having arisen, a reference appears to have been made to Shri G.C. Dewan, the Chairman of the respondent-Company in terms of the aforesaid agreements. In the said reference, the respondent-Company claimed a sum of Rs. 79,963.24 paise on account of the price of the goods supplied to the appellant from time to time, besides, a sum of Rs. 336.73 paise on account of Sales Tax and Rs. 27,118.12 paise on account of interest on the outstanding amount calculated up to 31st of August, 1979.