SPECIAL LAND ACQUISTION OFFICER Vs. MUTHIAH

JUDGEMENT

(1.) This appeal is filed by the appellants under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (for short 'the Act') challenging the order dtd. 7/1/2020 passed by the Court of the Principal District and Sessions Judge, Ramanagara in Arbitration Suit No.1/2018 filed under Sec. 34 of the Act.

(2.) Brief facts of the case:

(3.) The learned counsel for the appellants submits that against the award passed by the Arbitrator, the parties can file an Arbitration Suit under Sec. 34 of the Act before the District Court. The learned District Judge can only confirm the order passed by the Arbitrator or set aside the order and remand the matter to the Arbitrator, but he has no power to modify the order passed by the Arbitrator. In support of his contention he has relied upon the decision of the Apex Court in the case of Project Director, National Highways Authority of India vs. M.Hakeem and another reported in (2021) 9 SCC 1. Hence, he sought for allowing the appeal.