MADHUKAR GOEL Vs. M S GOEL

JUDGEMENT

(1.) Petitioner has filed IA No.8099/95 alleging that with the mutual consent of the parties Sh.V.G.Baliga was appointed as an arbitrator and he made the award on 9th May, 1993. Petitioner thereafter filed petition under Section 14(2) of the Arbitration Act for the following reliefs:-

(2.) By the order dated 4.6.93 notice was ordered to be issued to the said arbitrator to file the award and the proceedings returnable on 29.7.93. Arbitrator sent the award by registered post on 24.7.93 and the same was received by the Resistry on 26.7.93. It is further alleged that the award involves the following immovable properties:-

(3.) Aforesaid award, thus, requires to be registered before it is made the rule of the court. Since the original award was directly filed by the arbitrator, the petitioner could not have possibly lodged it for the purpose of registration. It is prayed that the award dated 9.5.93 be sent for registration to the office of the Registrar of Assurance and he be directed to register it on payment of registration charges.