CANARA BANK Vs. C PANDIT RAO

JUDGEMENT

(1.) The Civil Revision Petition and the Civil Miscellaneous Appeal arises out of the common Judgment dated 18-7-1997 passed by the learned III Additional Judge, City Civil Court, Secunderabad in O.S.No. 12 of 1994 and O.P.No. 5 of 1994 respectively.

(2.) O.S.No. 12 of 1994 out of which CRP.NO. 361 of 1998 arose was filed by one Sri C. Pandit Rao against the Canara Bank under Section 14(1) and (2) of the Indian Arbitration Act to make the award dated 26-11-1993 rule of the Court and for future interest on the sums awarded by the Arbitrator from the date of suit till final realization and for costs of the suit.

(3.) O.P.NO. 5 of 1994 out of which CMA No. 220 of 1998 arose was filed by Canara Bank against the petitioner (sic. 1st respondent) in CRP No. 361 of 1998 and another for setting aside the award dated 26-11-1993 declaring the same as illegal and void.