DILIP GUPTA,J. - (1.) This First Appeal From Order has been filed under Section 37 of the Arbitration and Conciliation Act, 1996 'the Act' for setting aside the order dated 19 November 2016 by which the learned District Judge, Etawah has rejected the objections that had been preferred by the appellants under Section 34 of the Act against the award dated 18 July 2015 of the sole arbitrator. The objections have been rejected for the reason that the application filed by the appellants under Section 5 of the Limitation Act to condone the delay in filing the objections had been rejected.
(2.) It is against the award dated 18 July 2015 of the sole arbitrator that the appellants had filed objections under Section 34 of the Act on 13 January 2016. Together with the objections, an application under Section 5 of the Limitation Act to condone the delay in filing the objections was also filed.
(3.) Section 34 of the Act deals with application for setting aside arbitral award. Sub-section (1) provides that recourse to a Court against an arbitral award may be made only by an application for setting aside such award in accordance with sub-section (2) and sub-section (3). While, sub-section (2) deals with the grounds on which the arbitral award may be set aside, sub-section (3) provides that an application for setting aside the award may not be made after three months have elapsed from the date on which the party making that application had received the arbitral award, provided that if the Court is satisfied that the applicant was prevented by sufficient cause from making the application within the said period of three months, it may entertain the application within a further period of thirty days, but not thereafter.;