Rajesh Tandon, J. - (1.)Heard Sri D.S. Patni, counsel for the revisionist.
(2.)Present civil revision filed Under Sec. 115 of the Code of Civil Procedure has been directed against the judgment and decree dated 27.8.2004 passed by the Addl. District Judge, Roorkee in Civil Appeal No. 33 of 1988 U.P. Jal Nigam v/s. Verendra Singh & Co. through its partner Tek Chand.
(3.)Briefly stated, a suit was filed by the plaintiff -respondent No. 1 being Original Suit No. 103 of 1989 and Civil Suit No. 24 of 1989 Verendra Singh & Co. v/s. U.P. Jal Nigam for setting aside the award dated 22.12.1989 on the ground that Arbitrator has misconducted himself while making the award. In the plaint, prayer has been made to the following effect:
It is, therefore, respectfully prayed that the award dated 22.2.1989 of the Arbitrator Respondent No. 2 be kindly set aside with costs through out.

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