AB REHMAN GANAI Vs. MOHD RAJAB GANAI

JUDGEMENT

(1.) THIS revision petition arises out of a suit for rendition of accounts that was brought by Mohd. Rajab Ganai in the court of Sub -Judge, Bhadarwah, and which suit was referred to arbitration with the intervention of the court. Aziz Mohd. the Naib Tehsildar was appointed as an arbitrator by the parties to whom the matters in dispute between the parties were referred for adjudication. The Arbitrator made an award on 28. 2. 1966 and the same was made rule of the court and a decree followed in favour of the plaintiff against the defendant. Abdul Rehman Ganai felt aggrieved by this order and he preferred an appeal before the District Judge, Bhadarwah, who also concurred with the Sub Judge and dismissed the appeal of the defendant. The defendant has come up in revision before this court.

(2.) I have heard the arguments of the learned counsel for the parties and have also gone through the file.

(3.) THE learned counsel appearing on behalf of the petitioner has argued that the award suffers from vagueness and indefiniteness, and it had touched such other matters as were outside the scope of the suit. In this way the award was inexecutable. Also, it was contended that the Arbitrator had felt certain matters undetermined.