VIVEK RAI Vs. AAKASH INSTITUTE

JUDGEMENT

(1.) The challenge in this petition under Section 34 of the Arbitration and Conciliation Act, 1996 ("Act") is to an Award dated 27th January 2014 passed by the sole Arbitrator in the disputes arising between the Petitioner and the Respondent (a division of Aakash Educational Services Ltd.)

(2.) The impugned Award was an ex parte Award requiring the Petitioner to pay to the Respondent Rs.22,74,993 together with interest @ 18% per annum from the date of the claim till realisation apart from costs of arbitral proceedings amounting to Rs.11,000.

(3.) The Respondent is supposed to be a division of Aakash Educational Services Ltd. ("AESL") which is in the business of giving tuitions en masse to children studying in classes 11th and 12th and preparing them for appearing in the IIT-JEE and the entrance examinations for medical and engineering courses.