LAWS(PVC)-1909-3-86

TULASI DAS NURSI Vs. MEDAM SUBHANNA CHETTY

Decided On March 31, 1909
TULASI DAS NURSI Appellant
V/S
MEDAM SUBHANNA CHETTY Respondents

JUDGEMENT

(1.) The plaintiff brought a suit under Section 525 of the Civil P. C. to have an award filed. The District Judge directed that the award should be filed and a decree passed in terms thereof with, costs. The defendant appeals.

(2.) A number of charges were made against the arbitrator. The District Judge found against these charges and no attempt has been made to substantiate them before us. Eight issues were framed in the suit, but it is only against the finding on the fourth of these issues that any arguments have been addressed to us.

(3.) The fourth issue is as follows: Is the so-called proceedings of the arbitrator, dated 23 November 1904, a preliminary-award, and had the arbitrator authority to undo the same in his final award.