HARBANS SINGH Vs. SARBJIT SINGH

JUDGEMENT

(1.) VIDE order dated 22.7.1988 Sub Judge Ist Class, Tarn Taran ordered the award delivered by the Arbitrator dated 30.8.1985 to be made rule of the Court while dismissing the objections of Harbans Singh etc. in default filed to the award being made rule of the Court. As a sequel to this order dated 22.7.1988, the same day itself, it was ordered that award Ex. CA of Pal Singh Arbitrator dated 30.8.1985 is made rule of the Court. It was Misc. No. 34 of 1985 titled Sarbjit Singh and others v. Harbans Singh and others on the file of Sub Judge Ist Class, Tarn Taran in which the said orders were passed.

(2.) NOT satisfied with the decree dated 22.7.1988 of Sub Judge Ist Class. Tarn Taran, Harbans Singh etc. went in appeal. Appeal was dismissed by Additional District Judge, Amritsar vide order dated 6.9.1990.

(3.) I have heard the learned counsel for the parties and have gone the record. Facts.