VAIBHAV BHATIA Vs. M/S. L&T FINANCE LTD.

JUDGEMENT

(1.) This first appeal is filed under Section 37 of the Arbitration and Conciliation Act, 1996 (in short 'the Act ') impugning the judgment of the court below by which objections filed by the appellants under Section 34 of the Act were dismissed.

(2.) THE court below notes that appellants did not appear in the arbitration proceedings initially and appeared through a person one Mr. Narendra Bhatia on 12.3.2009 but thereafter did not appear. Award dated 7.6.2010 was therefore passed ex parte against the appellants with respect to the balance amount due towards loan given to the appellants for purchase of an Excavator. By the Award a sum of Rs.13,74,384/ - was decreed in favour of the respondent herein alongwith interest.

(3.) THE relevant observations of the court below are contained in the following paras of the impugned judgment and which read as under: -