PADAM CHAND JAIN Vs. HUKAM CHAND JAIN

JUDGEMENT

(1.) Appellant has felt aggrieved by the impugned order whereby the award of the arbitrator has been set aside and Court order remanding the dispute to the same arbitrator.

(2.) According to appellant Trial Court was not sitting in appeal over the decision of the arbitrator whom the parties choose being a relation. Arbitrator was a layman. He decided what was best and acceptable to the parties.

(3.) On the other hand respondent/objector before the Trial Court averred that arbitrator exceeded his jurisdiction. He mis-conducted himself and the proceedings.