M MAJUNATHA REDDY Vs. INDSING DEVELOPERS PVT LTD

JUDGEMENT

(1.) THE present appeal is filed under Section 37(1)(B) of Arbitration and Conciliation Act, 1996, challenging the dismissal of Arbitration Suit No.1/2011 passed by the learned District Judge, Bangalore dated 30.7.2012.

(2.) THE appellants herein were plaintiffs in the said Arbitration Suit. They had filed an application under Section 34 of Arbitration and Conciliation Act, 1996 challenging the award made against them by the leaned Arbitrator G.Raghavendra Rao, Retired District Judge, Bangalore on 20.12.2010. The plaintiffs in Arbitration Suit were appellants herein and respondents before the learned Arbitrator. Parties will be referred to as plaintiffs and defendant as per their ranking before the District Court.

(3.) THE said application filed under Section 34 of Arbitration and Conciliation Act has been dismissed by a considered judgment dated 30.7.2012. It is this judgment, which is called in question on various grounds as set out in the appeal memo. The facts of the case leading to the passing of the award by the learned Arbitrator and consequential Arbitration Suit No.1/2011 is as follows: