MUKAT BEHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) IN furtherance of an application under Section 14 of the Arbitration Act, 1940, the award made by Shri B.S. Sekhon and dated 6th Oct. 1975, was failed in court. Thereafter, the applicant plaintiff filed 1. A. No. 927/76 objecting to the award. The two main grounds raised were that the award had been made ex-porte and after the date for making the same had expired. It appears on the facts that the parties had at one time agreed to the extension of time for making the award, but the extended time also expired on 30th Nov., 1974, whereas the award was given on 6th Oct., 1975.

(2.) BOTH these points were contested on behalf of the Union of India and the following issues were framed on the pleadings :