PAPPU RAMASARE CHOURASIYA Vs. RELIGARE FINVEST LTD

JUDGEMENT

(1.) THIS appeal impugns order dated 24.02.2015 whereby the objections filed by the Appellant under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') have been dismissed.

(2.) THE appellants had filed objections under Section 34 of the Act to the award dated 04.02.2013, primarily on the ground that the appellants were not served with the notices issued by the Arbitral Tribunal and the appellants were proceeded ex parte and an ex parte award had been passed.

(3.) IT was contended that the award being an ex parte award was violative of principles of natural justice and furthermore the award was perverse and the Arbitrator had failed to take into account the payments made by the appellants from time to time of the equated monthly instalments.