RAVI AGGARWAL Vs. ANIL JAGOTA

JUDGEMENT

(1.) THIS execution petition has been filed by the petitioner for execution of decree and order dated 25th October 2005.

(2.) A perusal of the order dated 25th October 2005 would show that the petitioner had filed an application under Section 8 read with Section 11 of the Arbitration & Conciliation Act, 1996 for appointment of an Arbitrator on the ground that certain disputes inter se parties need to be adjudicated upon by means of arbitration in view of arbitration clause existing in the partnership deed between the parties.

(3.) ON the basis of this order, the petitioner has filed this execution alleging therein that the settlement arrived at between the parties was in the nature of an Arbitration award and executable since it has not been implemented by the respondent.