PRISM CEMENT LTD. Vs. D.C.S. LTD.

JUDGEMENT

(1.) The judgment and decree passed by 6th Additional City Civil Court, City Civil Judge, Bangalore on his file in arbitration suit No.119/2006, dated 17.10.2008 is under attack in this appeal. By the impugned judgment, the learned Court dismissed the suit filed by this appellant / plaintiff under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') came to be dismissed.

(2.) The plaintiff had filed the said suit to set aside the Award passed by the arbitrator on 05.08.2006.

(3.) Briefly stated: