LAWS(DLH)-2009-9-218

DAVINDER SINGH Vs. SURJEET SINGH

Decided On September 25, 2009
DAVINDER SINGH Appellant
V/S
SURJEET SINGH Respondents

JUDGEMENT

(1.) BY this petition, the petitioner has assailed the award given by majority of Members of the Tribunal in favour of respondent.

(2.) THE presiding arbitrator Shri Mahinder Pal and Mr. Madan Singh passed separate awards in favour of respondent and Mr. Ranjit Singh Khalsa gave a dissenting award in favour of petitioner. The award passed by Mr. Madan Singh is dated 1st September 2007 and that of the presiding arbitrator is dated 20th February, 2008.

(3.) THE award has been challenged by the petitioner on various grounds. The brief summary of the grounds is as under: