KARAIKAL MUNICIPALITY Vs. NABISSA UMMAL

JUDGEMENT

(1.) The above appeal is filed against the order dated 19.12.2000 in C.M.A.No.874 of 1998 passed by the learned single Judge of this Court.

(2.) We need not go into the merits of the case, in view of the preliminary objection raised by the learned counsel for the respondents regarding maintainability of the above appeal.

(3.) According to the learned counsel for the respondents, second appeal is not maintainable, as barred under Section 39(2) of the Arbitration Act, 1940. To appreciate the said condition, it is beneficial to extract Section 39 of the Arbitration Act, 1940, which reads as follows: