BALDEV RAJ Vs. L KRISHAN LAL

JUDGEMENT

(1.) (1) This appeal which is directed against an order dated May 2nd 1972, of the learned District Judge, Jammu arises out of a matter referred to arbitration with the intervention of the court.

(2.) BRIEFLY the facts leading to this appeal are:

(3.) THERE upon the learned District Judge, without going into the tenability of the application in view of the fact that one of the suits had long since been decreed and the other was not pending before him proceeded to pass a somewhat vague order appointing Shri Dwarka Nath, as arbitrator and asking him to submit his report by May 31, 4971.