NATIONAL INSURANCE CO. LTD Vs. SYNERGY STEELS LTD.

JUDGEMENT

(1.) C.M.No.43697/2019 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.

(2.) The present appeal is directed against order dated 01.05.2019 passed by the learned Single Judge in O.M.P. No.879/2012 filed by the appellant under Section 34 of the Arbitration & Conciliation Act 1996 (hereinafter referred to as Rs. the Act').

(3.) Two issues came-up for consideration before the learned Single Judge. The first issue was as to whether the amount received in the sum of Rs.8,03,072/- was in full and final settlement of the respondent's claims against the appellant. This issue was decided against the insurance company/appellant herein by the Arbitrator, which decision was upheld by the learned Single Judge. Counsel for the appellant fairly submits that this issue is not being pressed in the present proceedings.