FAYAZ AHMAD SOFI Vs. ZAMEER AHMAD THAKUR

JUDGEMENT

(1.) Setting aside of the Order dated 3rd June 2021, passed by Additional District Judge (Bank Cases), Srinagar, (for brevity "Trial Court") on a Petition under Section 36 of Arbitration Act and Conciliation Act, bearing File no.02/CN, titled Fayaz Ahmad Sofi and another v. Zameer Ahmad Thakur and others, is prayed for in the instant Civil Revision Petition on the grounds mentioned therein. Referring of the Award of the Arbitrator dated 14th April 2021, to Collector, Srinagar, for its execution and implementation by entering the same in the revenue records is also sought for.

(2.) A petition under Section 36 of the Arbitration and Conciliation Act, as is discernible from perusal of the file, was filed by petitioners before the Trial Court, in which they claimed that petitioners and respondents were carrying partnership business and a dispute arose between them, which was referred to an Arbitrator, namely, Mian Muzaffar, Advocate, who settled the dispute and passed the Award on 14th April 2021. The parties, viz. petitioners and respondents herein, agreed the terms and conditions of the Award and sought referring of Award to Collector, Srinagar, for its implementation. Respondents did not object all that was prayed for by petitioners in their petition before the Trial Court. By order dated 3rd June 2021, impugned herein, Trial Court dismissed the petition. It is this order, of which petitioners are aggrieved and seek setting-aside thereof.

(3.) I have heard learned counsel for parties and considered the matter.