MOTI RAM Vs. MANGAL SINGH

JUDGEMENT

(1.) -

(2.) THE question that arises in this case is whether there is any period of limitation as provided in the Limitation Act, 1908 (hereinafter to be called the Act) which governs the case when the arbitrators file the award in the court. This is a revision petition against the orders of the courts below holding that the award dated 12-!-195 hied by the arbitrators on 25-5-1958 is not barred by time.

(3.) IT cannot be disputed that there is nothing in Section 14 of the Arbitration Act which precludes the arbitrator from filing the award or that it is only parties to the arbitration who should make an application to the award for filing the award vide AIR 1945 Nag. 117. In Jayantilal Jamnadas V. Chhaganlal Nathoobhai (A.I.R. 1945 Bombay 417) Chagla J. held as under:-