MADAN SINGH Vs. MAYAWANTI

JUDGEMENT

(1.) ORDER

(2.) THIS appeal is against the order dated 20th November, 1987 whereby the learned sub-Judge dismissed a petition of the appellant filed under Section 20 of the Arbitration Act. The impugned order, however, mentions that the petition was under Section 8 of the Arbitration Act. Mr. Mittal submits that it was in fact under Section 20 of the Arbitration Act.