Kapadia, J. - (1.) Leave granted.
(2.) This civil appeal arises from the final order dated 19.4.2006 passed by the High Court of Punjab and Haryana at Chandigarh allowing Civil Revision No. 4877/96.
(3.) The short question which arises for determination in this civil appeal is whether the Additional Civil Judge (Senior Division), Faridabad was right in dismissing the application filed under section 14 of the Arbitration Act, 1940 (for short "the Act") filed by M/s. Chopra Land Developers Pvt. Ltd. ("the Developer") on the basis of Award dated 29.3.1994 given by the Arbitrator in the above court for want of jurisdiction.;