N ALAGARISAMY Vs. NATIONAL SEEDS CORPORATION

JUDGEMENT

(1.) Brief facts leading to the remand of the case by the Division Bench need to be recapitulated.

(2.) The plaintiff filed claim before the arbitrator who was an officer of the defendant Corporation as a result of its disputes arising out of the, contract. The learned Arbitrator passed the award rejecting all the claims of the plaintiff. The plaintiff assailed the findings of the arbitrator. The learned Single Judge vide Judgment dated 17/7/1993, not only set aside the award but also passed a decree against the defendants in terms of the claim of the plaintiff.

(3.) Feeling aggrieved the defendant challenged the judgment of the learned Single Judge by way of an appeal.