- (1.) Petitioner-Sita Ram has filed the present revision petition under Article 227 of the Constitution assailing the impugned order dated 22.8.2012 passed by the learned Addl. District Judge, (Ad hoc), Fast Track Court, Hoshiarpur whereby his application dated 17.12.2011 (P.3) seeking permission for his re-examination in the proceedings under Section 34 of the Arbitration and Conciliation Act, 1996 (for short "the Act") has been dismissed.
(2.) It is matter of record that the petitioner has filed objections under Section 34 of the Act against the award dated 31.12.2007 passed by the Arbitrator-respondent No.2 (Shanti Sarup Sood) on the basis of a dispute arising of an agreement dated 1.2.1994.
(3.) It appears that the petitioner had taken a stand that he had not affixed his signatures and the said agreement was forged and fabricated document. While appearing as witness in the proceedings under Section 34 of the Act, during his cross examination, he has admitted his signatures on the agreement dated 1.2.1994. It is, in the aforesaid circumstances, the application (P.3) appears to have been filed seeking his re-examination.;