GHULAM KHAN Vs. MUHAMMAD HASSAN

JUDGEMENT

(1.) The object of this appeal is to set aside an award which was made on a reference to arbitration with the view of determining the rights and interests of the parties to this litigation in two Government leases.

(2.) The appeal is against two decisions of the Chief Court of the Punjab. The one determined that no appeal lay from the decree of the Subordinate Judge made in accordance with the award. The other was passed on revision. It varied the decree, but only in a matter of little or no practical importance.

(3.) The question appears to their Lordships to turn upon the true construction and effect, of the provisions of the Civil P. C. relating to arbitration. The decisions of the Indian Courts on those provisions are so conflicting that it may be useful to state generally the conclusions at which their Lordships have arrived on some of the disputed points brought to their attention in the course of the argument.