ARUNA PARWAL Vs. CASSIA CHATTELS PRIVATE LIMITED

JUDGEMENT

(1.) SHRI R. G, Gaggar, sole arbitrator, had filed the petition under Sections 14 and 17 of the Indian Arbitration Act praying that the award dated December 15, 1988, be taken on the record and after notice of filing of the award is served on the parties, the same may be made a rule of the court.

(2.) THE notice of the filing of the award was served on both the parties, namely, Smt. Aruna Parwal and M/s. Cassia Chattels Pvt. Limited but no objection's to the award have been filed. A doubt was expressed by me on perusing the contents of the award as to whether the award was .liable to be registered compulsorily in view of Section 17 of the Indian Registration Act ? I have heard the arguments for deciding this point.