BANARSI DASS Vs. OM PARKASH

JUDGEMENT

(1.) THIS petition for revision is directed against an order of District Judge, Karnal, confirming that of the trial Court refusing an 'application presented by Banarsi dass petitioner under Section 14 (2) of the Arbitration Act.

(2.) THE parties entered, into an arbitration agreement on 27th April. 1954. The four arbitrators gave their unanimous award on 25th August, 1954. The award was registered on 4-10-1954. On 28th October, 1954, Banarsi Dass petitioner presented an application under Section 14 (2) of the Arbitration Act stating that the award was handed over to him by the arbitrators and praying the same to be filed in Court. The Courts below rejected the application on the ground that, under the law, no such application was permissible.

(3.) AS regards the rules, I am of opinion that they do not expressly authorise a party to submit an application for filing of the award into Court. Rule 10 reads :