UTTARAKHAND RURAL ROAD DEVELOPMENT AGENCY (U.R.R.D.A.) AND ANOTHER Vs. DISTRICT MAGISTRATE/COLLECTOR, DEHRADUN AND OTHERS

JUDGEMENT

(1.) BY means of this writ petition, the petitioner is assailing the impugned orders dated 04.08.2012 and 11.09.2012 passed by District Judge, Uttarkashi in Execution Case No. 7 of 2008 whereby it is directed that decretal amount be recovered through Collector, Dehradun as arrear of Land revenue. In turn, the Collector, Dehradun issued the recovery certificate of decretal amount against the petitioner. According to the petitioner, briefly stated the facts of the case are that against the award of the arbitrator, the objections under Section 34 of the Arbitration and Conciliation Act, 1996 (in short ' The Act") have been filed by the petitioner before District Judge, Uttarkashi who has dismissed the objections of the petitioner which was filed against the award dated 29.01.2009, vide order dated 01.08.2011.

(2.) THEREAFTER , an appeal was preferred before this Court i.e. A.O. No. 362 of 2011 for quashing the order dated 01.08.2011 passed by District Judge, Uttarkashi in Arbitration case No. 48 of 2009 whereby the objections of the petitioner filed Under Section 34 of the Act have been rejected.

(3.) LEARNED counsel for the petitioners drew attention of this Court that Section 36 of the Act provides that where the time for making an application to set aside the arbitral award under Section 34 has expired, or such application having been made, it has been refused, the award shall be enforced under the Code of Civil Procedure, 1908 (5 of 1908), in the same manner as if it were a decree of the Court.