MANJIT SINGH Vs. MAYA WATI

JUDGEMENT

(1.) The present revision petition has been filed against the orders passed by the Courts below making the award rule of the Court.

(2.) The only contention raised by the learned counsel for the petitioner was that the alleged agreement for making reference to the Arbitrator was a forged and fabricated document and the signatures of the petitioner on the said agreement were forged.

(3.) It is not dispute that the petitioner in pursuance to the said agreement participated in the proceedings before the Arbitrators and took no steps to challenge the jurisdiction of the Arbitrators by moving appropriate application under Section 33 of the Arbitration Act, 1940 .