VISHNU TULSIDAS SIPAHIMALANI Vs. KANTA SURESH SIPAHIMALANI

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the appellant in person and learned counsel for the respondent.

(3.) This appeal arises from the common judgment and order of the High Court in two arbitration petitions whereunder it has been found that the prayer for supercession of the arbitrator as moved by the present appellant could not be granted. Thus the Arbitration Petition No. 242 of 1997 filed by the appellant was rejected by the High Court, but the cross-Arbitration Petition No. 239 of 1997 which was filed by the respondent for extension of time to be granted to the arbitrator to make the award was granted.