TATA MOTORS FINANCE LTD Vs. NAZEER M

JUDGEMENT

(1.) This appeal, under Section 37(l)(a) of the Arbitration and Conciliation Act, 1996, is filed by the appellant who was the claimant before the arbitrator.

(2.) The first grievance raised is that the District Court did not at all consider the question whether the appellant was entitled for the relief of appointment of receiver which was specifically prayed for.

(3.) We have no hesitation to agree that the learned District Judge must have considered that question. Not considering the same certainly amounts to an error and impropriety.