ROSHAN LAL ANAND Vs. BACHITTERSINGH

JUDGEMENT

(1.) JUDGMENT J.-

(2.) THIS appeal is directed against an order of the learned Commercial Subordinate Judge whereby he rejec- ted the objections of the appellats filed against the award and made the award rule of the Courts

(3.) IT was next contended, on .behalf of the appellants, that the arbitrator was guilty of misconduct. The first ground taken in that connection was that the arbitrator was intimately interested in respondent no. I and this fact was not disclosed to the appellants at the time of the execution of the hire-purchase agreement. The appellants did not produce any evidence about the interest the arbitrator had in respondent no. 1. In the cross-examination of Shri Sardar Bahadur, R.W. 3, the arbitrator, it was admitted, that he..had made.other awards also in connection with the hire-purchase agreement in favour of respondent no. 1. The number of the awards.made and made, and the amounts involved in the awards were not brought out in cross examination. From the mere fact that the arbitrator.had given other awards in favour of respondent No. 1, it cannot be inferred that.he was biased in favour of rcspondent No. 1.