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Judgment
6 paragraphs · 114 words
1.
u/s 522, Civil Procedure Code, no appeal lies against a decree on an award passed under that section ""except in so far as the decree is in
excess of, or not in accordance with, the award.
2.
Neither of these conditions exist in the present case, and we cannot accede to the contention of the appellant''s Vakil that the District Judge had
no jurisdiction to refer to the arbitrator the question whether the trustee should be removed as prayed for in the plaint. A similar contention was
raised and overruled in the case reported, in ILR 19 M. 498 Perumal Naik v. Saminatha Pillai.
3.
We must, therefore, reject this appeal with costs.