HLL LIFECARE LTD Vs. HAPPY LECTRICALS

JUDGEMENT

(1.) This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act").

(2.) By virtue of this petition, challenge is laid to the award dated 21.9.2017 passed by the learned Arbitrator. Learned Arbitrator against various claims preferred by the respondent, has, in sum, awarded an amount of Rs.16, 76, 164/- in its favour, inclusive of interest.

(3.) The petitioner, being aggrieved, as indicated above, has challenged the same, inter alia, on the ground of perversity and on the ground that it is contrary to the terms of the contract and hence, violative of Section 28 (3) of the 1996 Act.