JAI INDER PAL SINGH Vs. JASVINDER SINGH NARULA

JUDGEMENT

(1.) Aggrieved by the rejection of the objections filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short the "Act"), the objector-appellant has filed the instant appeal under Sec. 37 of the Act, for setting aside the judgment dtd. 24/9/2013, passed in Arbitration Case No. 40 of 2009, with a further prayer to allow the application of the appellant for setting aside award dtd. 16/2/2009.

(2.) The appellant had taken various grounds in his objections for setting aside the award and the same can broadly be enumerated as under:

(3.) It would be noticed that the ground of ill health of the Arbitrator was taken in para 10 of the objections though erroneously numbered as para 11 and thereafter corrected, which reads as under:-