XEROX INDIA LIMITED Vs. M/S. COMPUTERS UNLIMITED

JUDGEMENT

(1.) THIS is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (in short the Act) to lay challenge to an award dated 26.11.2012 passed by a sole arbitrator appointed by this court.

(2.) COMING back to the facts of the case: the disputes between the parties arise out of a Sales Promotion Agency Agreement dated 20.08.1999 (in short the agreement) entered into between the parties herein. Under the said agreement, respondent no.1, a sole proprietorship concern namely M/s. Computer Unlimited was appointed as one of the sole promotion agents for selling the products of the petitioner which included various equipments and systems described in Annexure ­A to the said agreement. For its efforts, respondent no.1 was to be paid service charges in relation to orders procured by it and accepted by the petitioner.

(3.) IN so far as issue nos.(i) to (iii) are concerned, the learned arbitrator returned findings of fact against the petitioner.