SIDDHI FERROUS Vs. UPPAL BUILDERS

JUDGEMENT

(1.) CM Nos.41611/2022 and 41613/2022 : Allowed, subject to just exceptions. FAO(OS) (COMM) 277/2022, CM Nos.41612/2022, 41614/2022 & 51791/2022

(2.) This appeal is preferred against the judgment dtd. 12/5/2022 passed by the learned Single Judge in OMP(COMM) No. 357/2020.

(3.) The learned Single Judge, via the impugned judgment, has sustained the award dtd. 17/4/2014 passed by the learned Arbitrator. The net effect of the order passed by the learned Single Judge is that the sum awarded by the learned Arbitrator along with interest would have to be paid by the appellant.