R.K.Mahajan, J. - (1.) This revision is against the order of Shri Vijay Kumar Verma, Civil Judge, Etah dated 25-7-1986 in Misc. Case No. 51 of 1985 arising out of Execution Case-No. 26 of 1982.
(2.) It appears that the award was passed by the arbitrator under Section 71 of the U.P. Co-operative Societies Act, 1965 arising out of dispute between society and one Jai Singh, decree holder. It appears that there was dispute of some realisation of money of contract and amount involved is Rs. 31.000/-. The award has been put to execution under Section 92 (c) of U.P. Co-operative Societies Act, 1965 (hereinafter referred to as 'the Act') to Civil Court. Objection were taken regarding the illegality of passing of award and also it does not fall within the ambit of Section 70 of the Act and reference could not have been made. The learned Civil Judge accepted the objections by holding that the matter should have been taken under Indian Arbitration Act and not under Section 70 of the Act.
(3.) Feeling aggrieved this revision has been filed.;