MAHOMED WAHIDUDDIN Vs. HAKIMAN

JUDGEMENT

(1.) This appeal arises out of an application made by the appellant under Section 525 of the Civil P. C. for filing an arbitration award made without the intervention of any Court.

(2.) It is not necessary to say anything more about the previous stages of this litigation than this, that, in accordance with the decision of the Full Bench in this case the case (1897) I. L. R. 25 Calc. 757. was sent back to the Court below to determine, upon evidence, whether the objections taken by the defendant against the validity of the award were made out or not.

(3.) It has now been held by the Court below that some of the objection have been made out, and that the award is invalid by reason of its having been made after the revocation of the reference for good cause.