K RAVINDRA NAYAK Vs. K RAGHAVENDRA NAYAK

JUDGEMENT

(1.) Office has raised an objection with regard to the maintainability of the appeal in view of Section 37(1) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for brevity).

(2.) I have heard both the counsels on the above said point.

(3.) The brief factual matrix of the case are that: