DEO NARAIN CHOUDHARY Vs. NARAIN CHOUDHARY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against an Order dated 19th March, 1999 by which the Civil Revision filed by the Appellant herein has been dismissed.

(3.) The facts necessary for the purpose of this Appeal are as follows: Appellant and Respondent are brothers. According to the Appellant their disputes, in respect of a property at Patna, were referred to Arbitration. The Arbitrator/Umpire declared an Award dated 21st January, 1996. On 14th May, 1996 the Arbitrator/Umpire gave a registered Notice, to both the parties, that the Award had been made and that the same was filed in the Court. On 14th May, 1996 the Arbitrator/Umpire filed the Award in the Court of Sub-Judge I, Patna.