Sen, J. - (1.) Leave granted.
(2.) This case arises out of a property dispute between Motibhai Naranbhai Patel and Chandrakant Motibhai Patel, the appellants herein, and Pravinbhai Ishwarbhai Patel, Mahendrakumar Ishwarbhai Patel and Jayantikumar Ishwarbhai Patel, the respondents.
(3.) The dispute, by mutual consent was referred to arbitration, Dinubhai Motibhai Patel, an Advocate was selected as Arbitrator by the parties. The dispute was referred to the Arbitrator on 21st May, 1985. The Arbitrator made his Award on 26th February, 1986 and gave intimation of the award to all the parties. Thereafter on 24-4-1986 Chabdrakant Dave, an Advocate wrote to the Arbitrator on behalf of the appellants:- "You have recently given an award as an Arbitrator between my clients and the heirs of his deceased brother Shri Ishwarbhai Naranbhai Patel with regard to the properties and present distribution adhered in some of the representation made by our clients have not considered and thereby my clients hereby raise written objection against the award being filed and hence as an Arbitrator you should not initiate any steps to file." ;