UNION OF INDIA Vs. P.K. GHAI

JUDGEMENT

(1.) There is no dispute between counsel for the parties that the award as it is has been made a rule of the court and the decree has been passed in terms thereof by the trial court. It has not been shown that such a decree is in excess of or not in accordance with the award. Under these circumstances, the appeal under Sec. 17 of the Arbitration Act is not maintainable and is accordingly dismissed.