HASANALLI ABDULALLI MALABARI Vs. SHANTILAL BHAIDAS MARFATIA

JUDGEMENT

(1.) RAJU J.

(2.) CIVIL Judge Junior Division Surat dismissed an application to set aside an award on the ground of limitation namely on the ground that the application was filed after 30 days from the date on which the parties had notice of the filing of the award.

(3.) IN the instant case the award was originally filed on 2-7-58 by the arbitrator but at the time of doing so he did not comply with the rules framed by the Bombay High Court regarding the documents to be attached to the award to be filed in Court. He therefore filed his affidavit on 18 and the Court passed an order on 19-8-58 which runs asunder:-