RAJESH JAIN Vs. SUKHMAL CHAND JAIN

JUDGEMENT

(1.) This first appeal under Section 37 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as "žthe Act "Ÿ) is filed by the appellant (respondent in the arbitration proceedings) impugning the judgment of the court below dated 6.4.2017 dismissing the objections filed by the appellant under Section 34 of the Act challenging the award dated 21.7.2016.

(2.) The facts of the case are that the respondent initiated arbitration proceedings in order to recover dues payable by the appellant to the respondent on account of supply of paper and board by the respondent to the appellant. As per the dues payable on the basis of the outstanding invoices the subject arbitration proceedings were initiated.

(3.) Appellant appeared in the arbitration proceedings as he appeared before the Arbitrator for the first time as early as on