RAMESH PRATAP SINGH Vs. VIMLA SINGH

JUDGEMENT

(1.) THIS is an appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter to be referred to as 'the Act') against the order by which the application under Section 34 of the Act for setting aside the arbitral award has been rejected as barred by limitation.

(2.) THE relevant dates are that the arbitral award was made on 18-5-1997. A photocopy of this award was given to the parties on 19-5-1997. It was not "signed" by all the Arbitrators. The applicants asked for "signed copy" of the arbitral award as per Section 31 (5) of the Act. The signed copy was supplied to them on 27-7-1998. The application under Section 34 of the Act was submitted before the Court on 27-8-1998.

(3.) SECTION 34 (3) of the Act provides as under:-