C SULAIKHA Vs. SAKTHI FINANCE LTD

JUDGEMENT

(1.) This O.P is filed challenging an order passed by the District Court to execute an order passed under Section 17(1) of the Arbitration Act.

(2.) The main question raised by the counsel appearing for the petitioner is that whether the District Court can only be considered as an executing machinery in respect of the order of the Arbitral Tribunal without looking into the nature of the order sought to be executed. It is a larger question to be considered. But in this case, the facts are also relevant to be considered.

(3.) As per the submission of the learned counsel appearing for the respondent, the vehicle is only valued at Rs. 18 lakhs whereas the dues will be more than Rs. 26 lakhs. It is submitted that the amount now due has to be decided/computed by the Arbitrator.