MS SHOES EAST LTD Vs. MADHUKAR KHOSLA

JUDGEMENT

(1.) The abovementioned suit has been filed by the plaintiff under Section 14 & 17 of the Arbitration Act, 1940 (in short, called the "Act") with a prayer to pass a judgment in terms of the Award dated 10th May, 2012 and decree the suit for Rs.3,95,495/- with future interest @ 18% per annum till the date of realization of payment from the defendant, in favour of the plaintiff and against the defendant.

(2.) Along with the suit, the plaintiff has also filed an application being I.A. No.12695/2012 under Section 28 of the Act seeking extension of time of arbitration proceedings from 20th August, 2007 till 10th May, 2012, i.e. the date on which the Award was made by the learned Arbitrator.

(3.) The defendant was served through publication on 28th September, 2013 and also by way of affixation. However, no one appeared on behalf of the defendant. Hence, the defendant was proceeded ex parte vide order dated 6th January, 2014.