ASHOK KALRA Vs. AKASH PAPER BOARD PVT LTD

JUDGEMENT

(1.) THESE appeal arises out of an order passed by the Addl. District judge in having dismissed the objections filed by the appellant to the award given by the sole arbitrator dated 20.10.2008. The objections have been filed beyond a period of 120 days inasmuch it has been filed on 02.06.2009.

(2.) THE only ground which is urged before this Court is that the address in the award as given was B-51, Jangpura, New Delhi whereas that address was not correct and, therefore, the award was not served upon the appellant.

(3.) IT is apparent from the record of the arbitrator that the service of the notice for initiating the proceedings upon the appellant was affected at B- 51, Jangpura, New Delhi. He had been appearing before the arbitrator on receipt of such notices, as is apparent from the communication available on record i.e. the correspondence exchanged by the arbitrator with the appellant in question including the A.D. cards and the certificate of posting.