SUDHA GUPTA Vs. A.K.GUPTA

JUDGEMENT

(1.) This is a petition filed by the petitioners under Section 34 of the Arbitration and Conciliation Act 1996 ('Act' , for short) challenging the Arbitral Award dated January 31, 2018 ('impugned Award' , for short) passed by Ms. Justice Sharda Aggarwal (Retd.) with the following prayers:

(2.) The current petition has been preferred by petitioner No.1 Sudha Gupta, who is the wife of the claimant i.e. late Pawan Kumar Gupta ('late Claimant' , for short) who had passed away during the pendency of the arbitral proceedings on August 10, 2008. Petitioner No.2, Tarun Gupta, is the son of Late Claimant. The petitioners were impleaded as legal heirs in the arbitration proceedings.

(3.) The respondent no.1 herein is A.K. Gupta and respondent No.2 Mohit Gupta is also the son of late Claimant. It may be stated here that respondent No.2 Mohit Gupta was claimant No.2 before the arbitration proceedings along with his father, i.e., the late Claimant.