DILIP SINGH Vs. KHILAN SINGH

JUDGEMENT

(1.) THIS is an appeal under Section 39 of the Indian Arbitration Act, 1940 (hereinafter referred to as the Act) aggrieved by an order dated 30th July, 1974 refusing to set aside an award.

(2.) EXHAUSTIVE statement of facts is not necessary for purposes of decision of this appeal. The essential facts for the present purposes are as under:--

(3.) AFTER having heard the learned counsel for the parties, I am of the opinion that the appeal deserves to be allowed.