DILIP VENILAL MANIAR Vs. RAMESHBHAI VENILAL MANIAR

JUDGEMENT

(1.) THE Petitioner has invoked Section 34 of the Arbitration and Conciliation Act, 1996, (for short, the Arbitration Act), and thereby challenged an award dated 24th October, 2008, whereby the Arbitrator has declared and directed as under:-

(2.) THE facts as noted in the award are:-

(3.) IN my view, the above findings need no interference as it is not substantiated by any contra material except the bald allegations, at this late stage of the proceeding. There is no material to show actual bias.