RAMDAS OIL MILLS Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is by certificate from the judgment dated 27 November 1967 of the Patna High Court.

(2.) The appeal arises out of an award dated 1 March 1962 passed by the District Judge of Singhbhum at Chaibassa as an arbitrator under Section 19 of the Defence of India Act, 1939 (hereinafter referred to as the Act).

(3.) The property of the appellant was requisitioned. He claimed compensation. The matter was referred to the arbitrator.