NASIR HAMID KHAN Vs. ZAFFAR ABASS DIN

JUDGEMENT

(1.) Order passed by learned Principal District Judge, Anantnag, on 22/1/2019 (for short impugned order) is being called in question in terms of instant appeal. On perusal of the impugned order, it appears that a petition had been filed in terms of Sec. 9 of the Jammu and Kashmir Arbitration and Conciliation Act, 1996 (for short Arbitration Act). In terms of the said petition, it had been pleaded before the said Court that:

(2.) The learned Principal District Judge, while framing the conclusion observed as under:

(3.) The order so passed is being contended to be bad on the count that: