3M INDIA LIMITED Vs. KARCARE A PARTNERSHIP FIRM

JUDGEMENT

(1.) The appellant [hereafter, 'the 3M'] has filed the present appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 [A&C Act], impugning an order dtd. 18/1/2025 passed by the learned LXXXIV Additional City Civil and Sessions Judge, Bengaluru [Commercial Court] in Com. A.P.No.137/2024.

(2.) The respondent [hereafter, 'KAR'] had filed the said application to set aside the award dtd. 3/6/2024 in A.C.Nos.452/2022, 453/2022, 454/2022 [impugned award] delivered by an Arbitral Tribunal comprising of a sole arbitrator [Arbitral Tribunal]. The current commercial appeal (COMAP No.183/2025) pertains to the claims made in A.C.No.454/2022.

(3.) The impugned award is a common award passed in three arbitral proceedings. The Arbitral Tribunal had noted that the evidence and documents relied upon by the parties were common and therefore, the disputes involved are materially similar. Accordingly, the three arbitral proceedings were consolidated.