- (1.) This order will dispose of F.A.O. Nos. 399 and 400 of 1989 since common questions of law arise for determination in these appeals.
(2.) Shri S.S. Sandhu, PSE-I, Superintending Engineer, SYL Construction Circle No. 3, Chandigarh (Respondent No. 5) is the Arbitrator who rendered the Award. He was not served in the appeals. His name was deleted from the array of parties since he was not a necessary party in the appeals.
(3.) The facts :- The dispute between the parties was referred to the Arbitrator who gave his Award on July 16, 1987. The contractor moved an application under Sections 14 and 17 of the Indian Arbitration Act (for short, the Act) for making the Award a rule of the Court. Th respondent filed objections under Section 30 of the Act to the Award. The learned Sub Judge framed the following issues arising from the pleadings of the parties :- 1. Whether the award is liable to be made a rule of the Court ? OPA. 2. Relief.;