(1.) By order dated 12-12-2001, one of us (P.S. Narayana, J) had referred the following questions to be decided by an appropriate Division Bench:
(2.) The civil revision petition is filed as against the judgment and decree of the learned Subordinate Judge, Karimnagar, dated 13-7-1995 made in OS.No.44/89. The revision petitioner in the civil revision petition is the petitioner-umpire in OS.No.44/89 stated supra. The revision petitioner- plaintiff had instituted the above suit under Section 14(2) of the Arbitration Act, 1940 for pronouncing judgment and decree in accordance with the award dated 18-3-1986 under Section 17 of the Arbitration Act, 1940 after issuing notice to the respective parties.
(3.) The brief facts of the case are as follows: