RAGHUNANDAN PRASAD Vs. AJODHYA PRASAD

JUDGEMENT

(1.) THIS matter arises out of an order dated 21st February, 1981. By this order, the court below refused to grant an injunction to the petitioner.

(2.) THE applicant filed an application on 24th September, 1980, for directing the arbitrators to file an award in the court. THE court below is of opinion that such an application will fall under Article 119 of the Limitation Act, 1963 (hereinafter to be referred to as "the Act"). It is relevant to quote Article 119 of the Act which runs as follows: