Uma Nath Singh, J. - (1.) This F.A.O. arises out of an order dated 27.10.1988 passed by learned Sub Judge, First Class, Sangrur, in Arbitration Act Case No. 7 making the award dated 3.7.1985 rule of the court.
(2.) It appears that the respondents-Markfed had entered into an agreement dated 5.11.1981 with M/s Aggarwal Rice Mills, Dhuri, for milling of paddy and converting the same into rice. There was an arbitration clause in the agreement that in case of any dispute the matter was required to be referred to the sole arbitration of the Managing Director, Markfed, Chandigarh or any other person appointed by the State Authority. As a dispute arose between the parties regarding recover of price worth Rs. 6,28,678.75, the matter was referred to the Sole Arbitrator.
(3.) The award so also the impugned order is assailed mainly on the ground that the Arbitrator failed to give the award within the stipulated period of four months. He also failed to comply with the order of Apex Court dated 2.4.1985 directing him to give the award within two months from that date, whereas the award was given on 3.7.1985.;