UNION OF INDIA Vs. RAM PIARI

JUDGEMENT

(1.) This application has been filed under Section 151 C.P.C. for condonation of delay in refiling the appeal. Application is accompanied by an affidavit. In view of reasoning given in the application, it is allowed subject to just exceptions and delay of 84 days in refiling the appeal is condoned.

(2.) Trial Court, vide judgment and decree dated October 3, 2000, made award dated December 31, 1992, a rule of the Court.

(3.) Objection filed by the petitioner were dismissed. Petitioner went in appeal and failed. Before both the Courts below, it was primary objection of the petitioner that award has not been passed within a period of four months, as stipulated, and as such the Arbitrator has misconducted himself and accordingly award was liable to be set aside.