STATE OF MADHYA PRADESH Vs. SATISH JAIN (DEAD)

JUDGEMENT

(1.) The Appellant-State of Madhya Pradesh (Hereinafter referred to as the, "State-Appellant")-Defendant in the Original Suit filed by Satish Jain (Respondent No.1), since deceased, represented by his legal heirs, is in appeal assailing the correctness of the judgment and order dtd. 14/11/2005 passed by the Madhya Pradesh High Court allowing Civil Revision No. 201 of 2005, titled "Satish Jain versus Rama and Ors.", whereby the High Court set aside the order of the Trial Court dtd. 22/12/2004, and further directed the Trial Court to proceed in accordance with law to implement the award of the Arbitrator. It also rejected the objections of the appellant dtd. 9/11/2004, and further the order rejecting the report of the Arbitrator was also set aside. The operative part of the impugned order as contained in the paragraph 27 thereof is reproduced hereunder:

(2.) The relevant facts giving rise to the filing of the present appeal are briefly stated hereunder:

(3.) We have heard learned counsels for the parties and perused the material on record.