SHIVLINGRAO JAGDEORAO Vs. RANGO RAMCHANDRA

JUDGEMENT

(1.) This is an application to us to set aside an order of the Subordinate Judge of Bijapur whereby he purported to dismiss suit No. 149 of 1903.

(2.) After that suit had been instituted, the parties to it are alleged by the plaintiff to have referred the differences between them to arbitration. It is said that an award was made and on the strength of that award, the plaintiff applied to the Court that it should be filed in Court.

(3.) The defendant apparently denied the award with the result that the Subordinate Judge declined to file the award and dismissed the suit No. 149 of 1903.