- (1.)This First Appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (for short 'the Act, 1996') is at the instance of the original applicant before the Court below and is directed against the judgment and order dated 23.08.2017 passed by the City Civil Judge, Court No.12, Ahmedabad in Civil Miscellaneous Application No.116 of 2017.
(2.)The facts giving rise to this appeal may be summarised as under:
2.1 The appellant herein is running a restaurant in the name of "Punjab Point". As the appellant was not able to devote sufficient time to run the restaurant and as he intended to expand his business, he inducted the respondent herein as a partner in the business. A deed of partnership was reduced into writing duly signed by the parties.

2.2 After running the restaurant for some time in partnership, the disputes arose between the partners. The dispute came to be referred to the sole arbitrator. The arbitrator passed an award dated 08.02.2017.

(3.)The appellant herein being dissatisfied with the award passed by the arbitrator, preferred Civil Miscellaneous Application No.116/2017 in the City Civil Court at Ahmedabad invoking the provisions of Section 34 of the Act, 1996.