- (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the order dated 08.04.2015 passed by the Additional District Judge No.1, Jodhpur Metro, whereby the application filed by the appellants under Section 34 of the Arbitration Conciliation Act, 1996 ('the Act') has been rejected.
(3.) On account of dispute having arisen between the appellants and the respondents, the dispute was referred to the Arbitral Tribunal. The Tribunal by its award dated 06.04.2008, awarded certain sums as indicated at page-61 of its award.;