ALPINE INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) A petty sum of Rs.79,690.00 is the subject matter of the instant litigation.

(2.) The slow and grinding wheels of justice render it painful for this court to record that the ethos of the Arbitration Act 1940, namely, speedy and cheap justice has not been achieved in the instant case.

(3.) The matter requires to be re-considered by the Arbitrator. I have no option but to set aside the award as also the impugned order where under objections filed by the appellant to the award dated 24.9.1991 published by Shri Shiv Prakash have been dismissed by the learned Additional District Judge before whom objections under Sec. 30 read with Sec. 33 of the Arbitration Act, 1940 were filed.