S. SHANMUKHAPPA Vs. SPECIAL LAND ACQUISTION OFFICER

JUDGEMENT

(1.) Sri R. Shashidhara, learned counsel for the appellant.

(2.) Heard on the question of Admission.

(3.) This appeal under Sec. 37(1) of the Arbitration and Conciliation Act, 1996 (Hereinafter referred to as the 'Act' for short) has been filed against the order dtd. 20/12/2021 passed by the Trial Court by which objections preferred by the appellant under Sec. 34 of the Act have been dismissed as barred by limitation.