S.B.Sinha - (1.) The only question which arises for consideration in this appeal is as to whether the application for preferring an award is barred by limitation or not.
(2.) The fact of the matter lies in a very narrow compass.
(3.) An application under the provisions of Foreign Awards (Recognition and Enforcement) Act, 1961 (hereinafter called and referred to as the said Act) was filed in this Court on 18th December, 1998 by the appellant herein.;