HARIDAS DAYAL Vs. SUBRAYA NAGAPPA

JUDGEMENT

(1.) This matter has been referred to us by the Subordinate Judge of Kumta purporting to act under Section 617 of the Civil Procedure Code.

(2.) It appears that an award had been passed between Haridas Dayal and one Subraya Nagapa in respect of a mortgage-deed of landed property by private arbitration without the inter, vention of the Court and Haridas applied that the award be filed under Section 525 of the Civil Procedure Code. The award deals with the mortgage lands.

(3.) Subraya appeared in person and stated that he had no objection to have the award filed.