MANJU AVINASH WARDEKAR Vs. SADANAND VAMAN SADEKAR

JUDGEMENT

(1.) THE arbitral award was passed on 29.7.2002.

(2.) THE application under Section 34 was filed in the Court of Civil Judge Senior Division was registered as Civil Misc. Application No. 6/2005/A. The impugned order is passed by Civil Judge Senior Division, Ponda, by which the application has been dismissed giving reasons and on merits.

(3.) THUS the act of entertaining the application and even dismissing it on merit done by the Court of Civil Judge Senior Division, Ponda, is without jurisdiction. The impugned order is liable to be set aside.