Section 2(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(1)In this part unless the context otherwise requires,-(a)"arbitration" means any arbitration whether or not administered by permanent arbitral institution;(b)"arbitration agreement" means an agreement referred to in section 7;(c)"arbitral award" includes an interim award;(d)"arbitral tribunal" means a sole arbitrator or a penal of arbitrators;(e)"Court" means the Principal Court of original jurisdiction in a district and includes the High Court in exercise of its ordinary original civil jurisdiction having jurisdiction to decide the questions forming the subject matter of the arbitration if the same had been the subject matter of a suit, but does not include any Civil Court of a grade inferior to such principal Civil Court or any Court of Small Causes;(f)"legal representative" means a person who in law represents the estate of a deceased person, and includes any person who inter meddles with the estate of the deceased and, whereas party sets in a representative character, the person on whom the estate devolves on the death of the party so acting;(g)"party" means a party to an arbitration agreement.
