SHRI DAVID JOHNSON Vs. GIVO LTD.

JUDGEMENT

(1.) THESE are objections by the petitioner ex -employee praying for setting aside a part of the arbitral award dated 11.1.2000, as passed by Shri J.P. Sharma, Sole Arbitrator.

(2.) THE background of facts, to the extent necessary for appreciating the challenge to the arbitral award, is that the petitioner joined the employment of the respondent in the capacity of the "Chief Modalist", drawing in those times, a fairly huge salary of Rs. 37,216/ - per month.

(3.) THE respondent had preferred a counter claim on the ground of breach of non -completion of agreed tenure of service as stipulated by the agreement of training dated 25.10.94, pursuant to which, the respondent claims, that the petitioner was obliged to serve for a minimum period of 7 years, failing which he had agreed to compensate the respondent by way of liquidated damages at Rs. 1 lakh per year of the balance period not served/less -served.