GHAGWANDAS GOPALDAS BHATE Vs. DIRECTOR BANGALORE HOSUR ROAD

JUDGEMENT

(1.) THIS is an appeal filed under Section 39 of the Arbitration Act by the Appellant-plaintiff against the Order dated 5.2.1993 on Exhibit 17 in Special Civil Suit No.78 of 1989 on the file of Joint Civil Judge, Senior Division, Sangli. Heard both the sides.

(2.) FEW facts which are necessary for the disposal of this appeal are as follows :

(3.) SHORT point for consideration is whether the impugned order is sustainable in law or not.