DLVYANAND SARASWATI Vs. GOPALDAS ANAND

JUDGEMENT

(1.) THIS revision arises from a proceeding under section 14 of the Arbitration Act. The trial Court refused to make the award a rule of the Court. The appellate Court affirmed that order.

(2.) GANGADHAR petitioner 2 as President and Jaisingh petitioner 3 as Secretary of the Arya Samaj Gorakhpur, Jabalpur, on the one hand, and Gopaldas respondent 1, R. N. Chopra respondent 2 and Sattyapal Handa respondent 3, representing the Arya Vidya Sabha, Jabalpur, on the other hand, referred their dispute to Divyanand Saraswati petitioner 1 authorizing him to end the dead-lock in respect of the Samaj, Arya Vidya Sabha and Arya Kanya Vidyalaya. The parties agreed to abide by the decision of the arbitrator. This reference was made on 21 August, 1960. The arbitrator gave an award on 30 August 1960. Notices of the award were given by the arbitrator to the parties concerned, which notices were served between 31 August and 2 September 1960.

(3.) THE Arya Vidya Sabha filed its objections on 1 February 1961 which were supplemented by further objections on 5 May 1961.