UNION OF INDIA Vs. INDERJIT MEHTA

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 7.11.2002 passed by Civil Judge (Senior Division), Bathinda, whereby the objection petition preferred by Union of India against the award dated 29.11.1997 passed by the arbitrator was rejected and the same was made rule of the court, as well as against the judgment dated 14.2.2004 whereby the appeal preferred by Union of India against the above mentioned order of the trial Court has been dismissed by the Learned Additional District Judge, Bathinda.

(2.) Mr. M.S. Guglani, learned Counsel for the petitioner vehemently contends that the objections filed against the Arbitrator's award have been turned down for wholly insufficient reasons. Learned Counsel for the respondents, however, refutes this claim.

(3.) It appears that there were more than one dispute between the parties which were referred for adjudication to the same Arbitrator i.e. Sh. MMS Nanda. He adjudicated upon these disputes by passing different awards dated Dec. 24, 1997. One of the such Award in which the respondent's claim was for more than Rs. 5 lac and was made rule of the court, the petitioner preferred FAO No. 2646 of 2004 (O & M) which was dismissed by this Court on April 4,2006 with the following observations: