KAMAL INTERNATIONAL Vs. GAURAV TEXTILES

JUDGEMENT

(1.) By this revision petition '.he petitioner has challenged the order dated 25th October, 1997 passed by the Civil Judge, Delhi in Suit No. 509/1993 dismissing the application filed by the petitioner under Order 1 Rule 10 Civil Procedure Code The aforesaid suit Was registered on the basis of a petition filed under Sections 14 and 17 of the Arbitration Act praying for making the award passed by the arbitrator a rule of the court.

(2.) Respondent No.1 filed claims against M/s Kamal International before the Delhi Hindustani Mercantile Association who appointed an arbitrator to decide the disputes and the claims. The arbitrator by his order dated 25.1292 dismissed the claims of the respondent No. 1.

(3.) Being aggrieved by the said order an appeal was pre"3rred before the Appellant. Authority of the Delhi Hindustani Mercantile Association. The appeal was accepted and an award for Rs.43,891.62 was passed against M/s, Kamal International by order dated 27.3.1993. A petition undersections 14 & 17 of the Arbitration Act was filed for mating the aforesaid award a rule of the court on which the aforesaid suit was registered. In the said petition an application under Order 1 Rule 10 Civil Procedure Code was filed on behalf of the Objector Sh. H.S. Chopra for impleading him as a party to the suit.