- (1.) This civil revision is preferred against the order dated 3.11.2012 passed by Smt. Harpreet Kaur Randhawa, Additional District Judge, Jalandhar, whereby the execution petition relating to arbitration award dated 1.6.2001 was dismissed. The present petitioners were the decree-holder, who had filed the petition.
(2.) The backdrop of the case is that an arbitration award was passed on 1.6.2001 by the sole arbitrator-PUNSUP, according to which, the present petitioners were held entitled to an amount of Rs.10,24,847.15P with interest @ 21% w.e.f.1.1.1999 till realization, recoverable from the respondents herein.
(3.) The respondents filed an objection petition under Section 34 of the Arbitration and Conciliation Act, 1996 for setting aside the award but the petition was dismissed by the Court of Sh. Jatinderpal Singh Khurmi, Additional District Judge, Jalandhar, vide order dated 4.6.2009. Thereafter, the petitioners herein filed the execution petition, which was dismissed by the impugned order.;