SWARAJ MAZDA LTD. Vs. GLASS PALACE

JUDGEMENT

(1.) IN this revision petition filed under Section 115 of the Code of Civil Procedure (CPC), challenge is to judgment dated 13.10.2001 passed by the Lower Appellate Court. The petitioner had supplied some vehicles to respondents No. 1 and 2. Dispute arose between the parties regarding payment of price thereof because respondents No. 1 and 2 alleged that the vehicles were defective. The dispute was referred to respondent No. 3 -Arbitrator, who gave award dated 17.07.1990 thereby awarding Rs. 1,46,174/ - to be paid to the petitioner by respondents No. 1 and 2 within one month and thereupon the petitioner was to get no interest.

(2.) THE petitioner filed application under Sections 14 and 17 of the Arbitration Act, 1940, for directing the Arbitrator to file the award in the Court and for making the award rule of the Court. Accordingly, the Arbitrator filed the award in the Court on 15.03.1991.

(3.) THE petitioner filed reply and controverted the averments made in the objections.