Sharma, J. - (1.) This appeal by special leave is directed against the decision of the High Court of Jammu and Kashmir in Letters Patent Appeal No. 9 of 1986.
(2.) An award by the sole arbitrator deciding certain dispute between the parties was made and by filed in the High Court. Objection was filed on behalf of the appellant raising several questions, which were overruled, and the award was made rule of the Court by the judgment of a learned single Judge. The judgment was confirmed by a Division Bench in this Letters Patent Appeal.
(3.) Mr. Bhattacharya, the learned counsel for the appellant, contended that there was no material available to the arbitrator on the basis of which the award could have been legally made. The point was rightly rejected by the learned single Judge as well as by the Division Bench.;