HINDUSTAN PREFAB LIMITED Vs. DOSAJH COMPANY

JUDGEMENT

(1.) The Appellant is aggrieved by judgement and order dated Byrd September, 1983 passed by the learned Additional District Judge in Suit No. 215/1982.

(2.) Certain disputes arose between the Appellant and Respondent No. 1. These disputes pertained to two separate contracts relating to foundation work of foot over bridge at Patel Marg and Nazafgarh Road. The disputes between the parties were referred for arbitration on 6th February, 1980 to Respondent No. 2 as the sole Arbitrator. The learned Arbitrator entered upon reference on 5th September, 1980 and gave his Award on 29th March, 1982. The Award was a non- speaking Award.

(3.) Respondent No.1 filed a petition under Sections 14 and 17 of the Arbitration Act, 1940 (the Act) for making the Award a rule of the Court. The Appellant filed objections under Sections 30 and 33 of the Act but the learned Additional District Judge dismissed them by his order dated 3rd September 1983, which is impugned in the present appeal.