MOHD AMIN Vs. MOHD IQBAL

JUDGEMENT

(1.) The appellants have filed the intra court appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (hereafter the A&C Act) impugning a judgment dtd. 5/4/2024 (hereafter the impugned judgment) passed by the learned Single Judge of this Court in O.M.P.(COMM) 250/2021 captioned Mohd. Amin (Deceased) through LRs and Ors. v. Mohd. Iqbal (Deceased) through LRs and Ors.

(2.) The appellants had preferred the said application under Sec. 34 of the A&C Act impugning an arbitral award dtd. 18/5/2021 (hereafter the impugned award). The learned Single Judge found no grounds to interfere with the impugned award and consequently, rejected the application preferred by the appellants to set aside the impugned award.

(3.) The impugned award was rendered in the context of the disputes that had arisen in connection with the Compromise Agreement (hereafter the Agreement) dtd. 25/2/1991 entered into between Mohd. Amin (represented through the appellants being the legal representatives) and Mohd. Iqbal (represented through the respondents being the legal representatives). For the purposes of the present appeal, we would refer to deceased Mohd. Amin and his successors as the appellant, and Mohd. Iqbal and his legal representatives as the respondents, unless the context indicate otherwise.