LAXMI NARAYAN Vs. HARI KRISHAN

JUDGEMENT

(1.) THE petitioner has impugned the order dated 16.2.1991 passed by the learned Sub Judge First Class, Hisar as affirmed by the learned Additional District Judge, Hisar vide order dated 2.4.1991 making the award rule of the Court.

(2.) THE respondent Hari Krishan filed a petition under Sections 14(2) and 17 of the Arbitration Act, 1940 (for short the Act) for making the award dated 21.10.1989 rule of the Court. The award was said to have been made by respondents Nos. 2 to 5.

(3.) THE sale deed in favour of the respondent/decree holder could not be executed without clearance of loan advanced by the Board though Malkana possession of the suit property was delivered to the petitioner by Laxmi Narain who was also bound to execute the sale deed in favour of Hari Krishan and in case of failure or neglect he was to pay double the amount received by him.