SOHAN LAL Vs. FIRM MADHO RAM BANWARI LAL

JUDGEMENT

(1.) ON the 26th of May 1947, Sohan Lal applied under Section 14 of the Indian Arbitration Act, 1940, hereinafter referred to as the Act, for the filing of the award given by respondents Nos. 6 and 7 and for a decree of the Court in accordance with that award.

(2.) ON the 30th of April 1948, Ram Parshad Chanan Ram, Sri Bam and Bholu Ram respondents Nos. 2 to 5 objected to the filing of the award 'inter alia' on the ground that Banwari Lal partner of firm Madho Ram-Banwari Lal, had no power to submit the dispute to the arbitration of Munshi Ram and Tara Singh, respondents Nos. 6 and 7.

(3.) ISSUES Nos. 2, 3, 5, 6, 7 and 8 were decided against the respondents. In deciding Issue No. 4 the trial Court found that it was a fit case for extending the time for making the award.