JAGDISH CHANDER NARGOTRA Vs. MUNSHI RAM

JUDGEMENT

(1.) NOTICE of filing of the award was issued to the parties by this Court on 22.10.1988. The petitioner appeared in the court and submitted that he had no objection to the award being made a rule of the court. The respondent, however, vide Arbitration Application No. 176 of 1989 filed on 24.5.1989 prayed for setting aside of the award for reasons stated in the petition. It was submitted that the petition filed by Munshi Ram was not maintainable as being barred by time.

(2.) BOTH the petitions were consolidated vide Court order dated 13.12.1989 and on the pleadings of the parties, following preliminary issue was framed :

(3.) I have heard learned counsel for the parties and perused the record.