RASHMI Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 ['the A&C Act'] impugning an order dtd. 11/7/2025 [impugned order] passed by the Court of the LXXXVI Additional City Civil & Sessions Judge, Commercial Court, Bengaluru (CCH-87) [Commercial Court] in Com.A.P.No.31/2025.

(2.) The appellant had preferred the said petition under Sec. 34 of the A&C Act impugning an arbitral award dtd. 12/2/2015 [impugned award] passed by the Arbitral Tribunal constituted by a sole Arbitrator [Arbitral Tribunal]. The learned Commercial Court had dismissed the petition to set aside the impugned award. Aggrieved by the same, the appellant has preferred the present appeal.

(3.) The Arbitral Tribunal had awarded a sum of Rs.19,30,000.00 along with interest at the rate of 18% per annum from 22/9/2009 till the date of payment, in favour of the respondent [HDFC]. In addition, the appellant was also directed to pay costs of Rs.15,000.00. The appellant claims that the claims made by HDFC were time barred and therefore, the impugned award was required to be set aside.