RAM SINGH Vs. SUBIMAL ROY CHOUDHRY

JUDGEMENT

(1.) Vide IA No. 3589/89 objections have been filed to the award dated 6/2/1986 published by Ishrat AM Ansari (Advocate). On 2/11/1989, following issues were framed:

(2.) Parties were directed to file affidavit by way of evidence. Needful has been done.

(3.) Why evidence was required? Respondent No. 1, who has suffered an ex parte award has questioned the very existence of the agreement containing the arbitration clause whereunder the claimant made a unilateral reference and appointed Ishrat Ali Ansari (Advocate) as an Arbitrator. I may note that the agreement in question dated 17/2/1984 relied upon by the respondent names Ishrat Ali Ansari as an Arbitrator.