(1.) THE complaint of the petitioner was allowed by this Commission vide order dated 10.10.2006 in the following terms:
(2.) PURSUANT to the execution petition, the respondent has filed a certificate issued by the Embassy of the Republic of Uzbekistan in India certifying that Uzbekistan Airways is a National Air Carrier of the Republic of Uzbekistan, Tashkent, Uzbekistan and the Airline is wholly owned and controlled by the Republic of Uzbekistan and therefore the functioning and the working of the Airline is under the decree of the President of the Republic of Uzbekistan. The certificate reads as under:
(3.) SECTION 86(1), CPC provided that no foreign State may be sued in any Court otherwise competent to try the suit except with the consent of the Central Government certified in writing by a Secretary to that Government. The relevant extracts are as under: