ABHAY SINGH Vs. INDUSIND BANK LTD AND ANR

JUDGEMENT

(1.) This order shall dispose of two appeals bearing FAO No. 2024 of 2010 titled as Abhay Singh v. IndusInd Bank Ltd and Anr. and FAO No. 2025 of 2010 titled as Abhay Singh v. IndusInd Bank Ltd and Anr. Both these appeals are being taken up together on the statement of learned Counsel for the appellant that questions of law involved in them are similar and the facts are also almost identical. In both the appeals, Abahy Singh is the borrower, whereas in FAO No. 2024 of 2010, Joginder Singh is the guarantor and in FAO No. 2025 of 2010, Balwant Singh is the guarantor.

(2.) In FAO No. 2024 of 2010, vide his arbitral award dated 2.1.2009, the arbitrator had held as under:

(3.) In FAO No. 2025 of 2010, vide his arbitral award dated 2.1.2009, the arbitrator had held as under: