SHAMEEMA BEGUM Vs. ZOONA

JUDGEMENT

(1.) Civil Second Appeal is directed against the judgment and decree dated 20th of April, 2011 passed by District Judge, Kupwara.

(2.) Learned counsel appearing for the respondents questioned the maintainability of the appeal in view of the bar contained in sub-section 3 of Section 37 of the J&K Arbitration and Conciliation Act (hereinafter referred to as "the Act").

(3.) Background of the case has to be noticed for appreciating the matter in its right perspective: