- (1.) Heard learned Addl. Govt. Counsel for the State and perused the judgment dated 04.08.2010 passed by the learned District Judge, Jodhpur in Civil Misc. Case No.26A/2009; whereby, the application filed under Section 34 of the Arbitration and Conciliation Act against the award dated 04.03.2009 was dismissed.
(2.) It is submitted by learned Addl. Govt. Counsel that the judgment impugned and the award are contrary to law because whatever claim was made by the claimant has already been awarded by the Arbitrator, therefore, the award as well as the impugned judgment deserve to be quashed.
(3.) I have perused the impugned judgment passed by the learned District Judge, Jodhpur.;