JASPREET SINGH,J. - (1.) Heard Shri Arun Kumar Pandey, learned counsel for the appellant and Ms. Samidha, learned counsel for the respondents.
(2.) The instant appeal has been preferred under Section 37 of the Arbitration and Conciliation Act , 1996 (for short, "the Act of 1996") being aggrieved against the order dated 10. 12. 2008 whereby the Arbitrator had given his award in respect of the compensation to be awarded to the appellant in respect of the acquisition of his land in furtherance of the provisions contained in the National Highways Act , 1956 (for short, "the Act of 1956"). The appellant being aggrieved against the award had preferred a petition under Section 34 of the Act of 1996, however, the District Judge, Barabanki by means of its order dated 29. 08. 2017 passed in Misc. Case No. 38/2013 has dismissed the same.
(3.) In order to appreciate the controversy involved in the above appeal, certain background facts are being noticed hereinafter.;