BEHARI LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Since identical questions of law and fact are involed in all these miscellaneous appeals, I propose to decide them by a common order.

(2.) These miscellaneous appeals have been filed by the appellants impugning the judgments dated May 10, 1999 of the learned Additional District Judge Neema Ka Thana (Distt. Sikar) rendered in civil miscellaneous cases No. 43/95, 44/95, 45/95, 46/95 and 47/95 whereby awards of the Arbitrator have been set aside.

(3.) In order to understand the nature of instant appeals, it is necessary to mention some introductory facts. On applications filed by the claimant appellants under Section 8 of the Arbitration Act 1940 (for short 1940 Act) learned Court below on August 5, 1995 appointed Shri Bhagwan Das Meena as arbitrator to resolve the disputes between the parties and declare the award within four months from the date of submission of claims by the claimants. Thereafter disputes of the claimants were referred to the Arbitrator, who pronounced the awards on the following dates- @@389.htm@@ Evidently in all the four claims submitted by the appellant Behari Lal Sharma the award was made on January 10, 1996 whereas in resepect of the claim filed by the appellant M/s. A. K. Minerals, the award was declared on July 29, 1996.