REGENT COMPUTRONICS PVT. LTD.

Indusind Bank Limited Appellant

V/S

Sunil Kumar Sahu Respondents

Referred Judgements :-

UNION OF INDIA VS. A L RALLIA RAM [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
BHAWARLAL BHANDARI VS. UNIVERSAL HEAVY MECHANICAL LIFTING ENTERPRISES [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
ISPAT ENGINEERING AND FOUNDRY WORKS VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
RAJASTHAN FINANCIAL CORPORATION VS. MAN INDUSTRIAL CORPORATION LIMITED [REFERRED TO]
BALVANT N VISWAMITRA VS. YADAV SADASHIV MULE [REFERRED TO]
DEEPA BHARGAVA VS. MAHESH BHARGAVA [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
MUNICIPAL COMMITTEE VS. HARDA ELECTRIC SUPPLY CO PRIVATE LTD [REFERRED TO]
BANK OF BIHAR LTD VS. SARANGDHAR SINGH [REFERRED TO]
JNANENDRA MOHAN BHADURI VS. RABINDRA NATH CHAKRAVARTY [REFERRED TO]
SHIVSHANKAR GURGAR VS. DILIP [REFERRED TO]

JUDGEMENT

(1.) The HALSBURY'S LAWS OF ENGLAND 1 states about finality attached to award as under:-

(2.) The Supreme Court in the matter of Union of India vs. A.L. Rallia Ram 2 AIR 1963 SC 1685 clearly held that the civil court cannot exercise apparent power over the decision of the arbitrator wrong or right irrespective and award of the arbitrator is final and conclusive unless a contra intention is disclosed by the agreement itself and succinctly held as under:-

(3.) The above-stated proposition of law held in A.L. Rallia Ram (supra) has been followed in the matter of Ispat Engineering and Foundry Works, B.S. City, Bokaro vs. Steel Authority of India Ltd., B.S. City Bokaro 3 (2001) 6 SCC 347.

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INDUSIND BANK LIMITED Vs. SUNIL KUMAR SAHU

Referred Judgements :-

JUDGEMENT

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