NANTO RANJAN ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS arbitration appeal witnesses a challenge to the judgment and order dated 22. 10. 98 passed by the learned Civil Judge (Sr. Division) Court No. 1, Agartala, West Tripura in Case No. TS (ARB) 119/97.

(3.) ASSAILING the impugned judgment it is strongly argued by the learned counsel appearing for the appellant that the sole arbitrator in passing the award dated 22. 11. 97 misconducted in the related arbitration proceeding and the learned Judge totally ignored the objection so raised by the appellant in this regard resulting in miscarriage of justice and on this count alone the impugned award as well as the impugned judgment and order are liable to be set aside and quashed.