PRABHU DAYAL SINGH Vs. BASUDEO SINGH

JUDGEMENT

(1.) This civil revision petition arises out of an award filed by the arbitrators.

(2.) The dispute was referred to the arbitrators by an agreement of all the parties. The award was filed in Court for making it a rule of the Court. An objection was filed by the defendants under S.30 of the Arbitration Act (hereinafter referred to as the 'Act') for setting aside the award of the arbitrators on various grounds. The award was set aside on the ground that the punches misconducted themselves. In appeal, the lower appellate Court set aside the order of the trial Court and held that the award was in accordance with law. It is against the appellate order that the present civil revision petition has been filed before this Court.

(3.) Learned counsel for the petitioners challenges the validity of the agreement for reference on the ground that no leave of the Court under O.32, R.7(1) of the Civil P.C. was obtained on behalf of minor plaintiffs before entering into agreement for reference.