ARUN BHANSALI,J. - (1.) This appeal is directed against order dated 21.04.2017 passed by District Judge, Pali, whereby, the application filed by the appellant under section 34 of the Arbitration and Conciliation Act, 1996 ('the Act') has been rejected as barred by limitation.
(2.) On dispute arising between the parties, the respondent approached the Arbitrator i.e. the Divisional Commissioner, Jodhpur ('the Commissioner'). The Commissioner by his award dated 24.07.2012 accepted the claim.
(3.) The appellant filed a review petition, which came to be accepted by order dated 07.10.2014 and the claim filed by the respondent was rejected.;