MMTC LTD Vs. IRANO HIND SHIPPING CO

JUDGEMENT

(1.) THIS is a petition under section 34 of the Arbitration and Conciliation Act, 1996 for setting aside the arbitral award dated 15th November, 2002 passed by a majority of arbitrators, Mr. P.M. Abraham and Mr.N. Sukumaran, in the matter of disputes relating to M.V. Dehkhoda-Charter Party dated 17th May, 199

(2.) THE petitioner is a Government Company engaged in the business on ILR 1972 Delhi 312, import and export of several commodities. The respondent is a company incorporated under the laws of Iran and is in the business as carriers by sea.

(3.) AS per the petitioner the MV Dehkhoda arrived at the Madras port on 20th May 1995 and on completion of loading of the cargo at the Madras port on 7.6.1995 the vessel MV Dehkhoda proceeded to the first discharge port at Chittagong in Bangladesh where it arrived and after the cargo was discharged on 28.6.1995 the vessel proceeded to the last and final discharge port Mongla where the discharge was completed on 20.7.1995.