ABDEALI GULAMHUSEN Vs. YUSUFALI ALIBHAI

JUDGEMENT

(1.) This is an application to us under Section 622 of the Civil P. C., whereby the applicant takes exception to a refusal on the part of the Subordinate Judge to file an award which had been presented to the Court for filing under Section 525 of the Civil P. C..

(2.) The first objection taken to this application is that the proper mode of proceeding is appeal and not under Section 622.

(3.) It is clear that there is a long established course of practice in accordance with which these matters come before the Court under Section 622.