Section 23(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(1)Within the period of the time agreed upon by the parties or determined by the arbitral tribunal, the claimant shall state the facts supporting his claim, the points of issue and the relief or remedy sought, and the respondent shall state his defence in respect of these particulars unless the parties have otherwise agreed as to the required elements of those statements.
