STATE OF BIHAR Vs. RAMESHWAR PRASAD

JUDGEMENT

(1.) THIS Misc. Appeal arises out of an order dated 19-5-1990 passed by Shri H. P Chakravarty, Subordinate Judge-1 Cbaibasa, in Title Suit No. 13 of 1988, whereby and whereunder he uprported to have held that the objection filed by the appellants, under Section 30 of the Arbitration Act is barred under the law of limitation.

(2.) THE fact of the matter, lies in a very narrow compass.

(3.) MR. S. K. Chattopadhaya, learned counsel appearing on behalf of the respondent could rot controvert this legal position. Learned counsel, however, submitted that as notice of filing of award was given to the Government Pleader on 7-3-1988 ; time shall begin to run from that date and in that view of the matter the objection under Section 30 of the Arbitration Act having been filed on 13-4-1988, the same was clearly barred under the law of limitation.