ARUN BHANSALI,J. - (1.) This appeal is directed against the order dated 1.9.2016 passed by the Additional District Judge No.1, Bhilwara ('the trial court'), 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 a dispute between having arisen between the appellant - Firm and Rajasthan State Co-operative Spinning and Ginning Mills Federation Ltd. ('the Federation'), the matter was referred to Arbitrator, who delivered his award on 23.12.2008.
(3.) Feeling aggrieved, the appellant-Firm filed appeal before the Rajasthan State Co-operative Tribunal, Jaipur ('the Tribunal') on 13.1.2009.;