MANISH JAIN Vs. AMBUJA CEMENT RAJASTHAN LTD.

JUDGEMENT

(1.) THIS is a petition under Section 34 of the Arbitration & Conciliation Act, 1996 filed by Sh.Manish Jain, proprietor of M/s.Chetanya Road Carriers for setting aside the award dated 12th February, 2006.

(2.) THE petitioner contended that he is running a transport company having its head office at 181 -182, Sadar Bazar, Nasirabad District, Ajmer, Rajasthan. The respondent claimant is alleged to be a company engaged in the business of manufacturing and marketing cement under the brand name of "Ambuja Cement". In terms of an agreement dated 29th January, 1999 the petitioner was appointed as the authorized transporter of the respondent with effect from 1st February, 1999.

(3.) THE petitioner was entitled for the transportation charges at the market rate under the transportation agreement. It is also contended that no transportation charges were payable in case of loss.