S.B.SINHA - (1.) This appeal is directed against an order dated 1-9-99 passed in Misc. Case No. 4481 of 1999 by Shri B. Basu, Judge, 2nd Bench, City Civil Court, Calcutta whereby any whereunder while disposing of an application filed by the respondent herein under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the application), it was directed :- "In view of the above circumstances, the ptr. is directed to deposit Rs. 52,900/- by 10-9-99 and the balance amount of Rs. 50,000/- in five consequitive montly instalment of Rs. 10,000/- each. On payment of Rs. 52,000/- by the ptr. the respondent No. 1 shall release the vehicle bearing No. WB-41/9889 to the ptr. forthwith."
(2.) The fact of the matter is not in dispute.
(3.) The respondent herein had entered into an agreement of hire purchase with the appellant herein on or about 27th October, 1997.;