SAWAN KAPOOR Vs. KAPIL SAHNI & ANR.

JUDGEMENT

(1.) This first appeal under section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), impugns the judgment of the court below dated 11.7.2016 which has dismissed the objections filed by the appellant herein under Section 34 of the Act.

(2.) Appellant/petitioner by the objections under Section 34 of the Act challenged the award passed on 28.9.2013 by the arbitration tribunal of the Delhi Hindustani Mercantile Association (Regd.). The respondent no.1 herein had filed the claim petition in the arbitration proceeding seeking an amount of Rs. 16,61,690/- being the unpaid amount with respect to the goods (cloth) which the respondent no. 1/claimant had supplied to the appellant, and thus the award was passed in favour of the respondent no.1 herein for the monetary amount.

(3.) Appellant did appear in the arbitration proceedings and hence was proceeded ex-parte by the arbitration tribunal and which thereafter on the basis of evidence on record allowed the claim in the arbitration proceedings.