- (1.) In this revision petition filed under section 115 of the Code of Civil Procedure (in short, CPC), order dated 29.5.2007 passed by learned District Judge, Faridkot is under challenge.
(2.) Petitioner herein filed execution petition for execution of arbitration award dated 9.9.1999 passed by Arbitrator Mr. Yash Pal Khanna against respondents Jagsir Singh, Teja Singh and Binder Singh. Only respondent no. 1 filed objections alleging that he was not served with notice by the Arbitrator and therefore, the award having been passed without affording him opportunity of hearing is liable to be set aside. Respondent no. 1 alleged that he was confined in District Jail, Faridkot in a murder case during the relevant period.
(3.) The petitioner decree holder resisted the objections and controverted the averments made therein. The award was pleaded to be legal and valid.;