SIMON AUTHONY Vs. RAJ KUMAR

JUDGEMENT

(1.) SUIT No. 2560 A/88. Mr. Kumar has referred to the provisions of Order 5 Rule 15 of the Code of Civil Procedure to contend that the delivery of notice to the wife would be service on the husband as in the present case notice of which was addressed to the first respondent at his residential address was received by his wife, she being the adult member of his family. I would, therefore, hold that service is complete on the first respondent. This is a petition under Section 14 of the Arbitration Act. Notice was issued to the second respondent, the Arbitrator, to file his award and proceedings in the court. This he did. Thereafter, notice of filing of the Award was given to the parties. Though period for filing objections against the award has since expired, no party filed any objections against the Award. In the circumstances, the award dated 20-8-88 of the second respondent is made rule of the court and a decree in terms thereof is passed. No costs.