MOHAMMAD Vs. AGGARWAL FINANCE PRIVATE LIMITED

JUDGEMENT

(1.) -

(2.) THIS is a first appeal from the order of a learned Subordinate Judge 1st Class, Delhi, dated 6th April, 1964, passim? a decree for possession of the Fargo make passenger bus 1960 Model No. MPE 7390 or in the alternative for the recovery of Rs. 20,000, and also passing a decree for the recovery of Rs 33,147.00 in favour of the Aggarwal Finance, Private, Limited, Respondent 1n the present appeal, against the appellant Mohammad and Liaqat Hussain. The impugned order was made in the proceedings following the appointment of an arbitrator under section 20 of the Arbitration Act and the making of award by the arbitrator. The arbitrator filed his award in the Court on 30th April. 1962, and in pursuance of notice of the said award, objections were raised by Mohanimad, the present appellant. Those objections were disallowed by the Court below by means of the impugned order. It is under these circumstances that the present appeal has been preferred