V.K. JOHN Vs. S. MUKANCHAND BOTHRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred against the judgment and order dtd. 3/2/2023, passed by the High Court of Judicature at Madras in CRP No. 676/2013, whereby Civil Revision Petition preferred by the appellant against arbitral award dtd. 21/2/2011 in Arbitration Case No. 1/2011[Hereinafter 'the Arbitral Award'.] came to be dismissed.

(3.) The genesis of the present lis is from a 'Deed of Agreement for Sale ' entered into between one Mr. Appu John [alleged paternal uncle of the appellant] and Respondent No. 1 herein, S. Mukanchand Bothra, for the sale of the subject property on 20/4/2007[ Hereinafter 'the Agreement'.]. Thereafter, Mr. Appu John, passed away on 28/7/2007. Respondent No. 1 initiated arbitration against Respondent No. 2, A. Philip, in 2011, alleging violation of the above Agreement. The case of the appellant is that Mr. Philip has been falsely shown as the legal representative of Mr. Appu John.