- (1.) Challenge is to the Order dated August 30, 2007 passed by the learned Civil Judge (Senior Division), Raigunj in Suit No. OC-22 of 2004 thereby decreeing the suit under Section 17 of the Arbitration Act, 1940.
(2.) An award and then the passing of a decree on the basis of the award are the subject-matters of challenge in this application.
(3.) The Arbitrator appointed under the provisions of the Arbitration Act, 1940 submitted his award and on the basis of the award, upon hearing both the sides, the learned Civil Judge (Senior Division), Raigunj passed a decree.;