NATIONAL INSURANCE CO LTD Vs. CHAJJU RAM

JUDGEMENT

(1.) AS agreed to by the learned counsel for the parties Sh AN. Saraf retired District and Sessions Judge, Jammu was appointed as an arbitrator vide order passed in Arbitration Application No. 16 of 1984 on 29.3.1985 for adjudication of disputes existing between the parties Sh. Saraf entered upon the reference and submitted his award in this court on 2.9. 1986,

(2.) NOTICE of the filing of the award was served upon the petitioner -Insurance company on 17 -7 -1986 and they filed the present CMP Under section 30/33 of the Arbitration Act for setting aside the award in this court on August 14, 1986

(3.) THE respondent Chajju Ram vide his objections filed to CMP No 419 of 1986 on 11 8.1987 submitted that he has no objection to the award being made a rule of the court, it was however submitted that the petition of the Insurance company was barred by time and liable to be dismissed. It was further submitted that the award of the arbitrator could not be set aside on any ground whatsoever.