MOTOR AND GENERAL FINANCE LIMITED Vs. V M JOY

JUDGEMENT

(1.) THIS is a petition under Section 20 of the Arbitration Act seeking direction that the Hire Purchase Agreement dated 30.8.1983 containing arbitration clause be ordered to be filed in the court and the disputes and differences that have arisen between the parties be referred to the sole arbitration of Shri Inderjit Gulati, Advocate.

(2.) THE case of the petitioner is that by a Hire Purchase Agreement dated 30.8.1983 the petitioner gave on hire to the respondent No. I a motor vehicle of Tata make bearing the following specifications :-