- (1.) This revision petition is directed against order dated 27.08.2016 passed by Additional District Judge No.4, Jodhpur Metro, whereby, the application filed by the petitioner under Order VII, Rule 11 CPC read with Section 151 CPC and Sections 2(e) & 34 of the Arbitration and Conciliation Act , 1996 ('the Act') has been disposed of leaving it open for the petitioner to raise objection at appropriate stage.
(2.) The respondent aggrieved by award dated 08.01.2016 filed application under Section 34 of the Act.
(3.) The petitioner filed application under Order VII, Rule 11 CPC, inter alia, indicating that the Court at Jodhpur lacks territorial jurisdiction to deal with the matter, inasmuch as, as per the submissions made by the petitioner, cause of action in terms of Section 2(1)(e) of the Act arose at Merta and, therefore, only Courts at Merta had the territorial jurisdiction to deal with the application filed by the respondents and the Courts at Jodhpur had no territorial jurisdiction to deal with the said aspect.;