TEJPAL SINGH Vs. SURINDER KUMAR DEWAN

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner challenging the Arbitral Award dated 29.12.2017 passed by the sole arbitrator adjudicating the disputes between the parties in relation to the Collaboration Agreement dated 03.05.2005.

(2.) There were three versions of the Collaboration Agreement produced before the Arbitrator.

(3.) The first one was the original Collaboration Agreement produced by the petitioner marked as RW 6/D. The same contains handwritten corrections such as in Clause 4, where instead of nonrefundable security deposit of Rs. 25 lakhs, a cutting had been made to correct it to Rs. 22 lakhs. There is no dispute between the parties regarding these corrections.