VALSALA N.V Vs. K.R.HARIDAS

JUDGEMENT

(1.) The petitioners are the respondents in I.A.No.1/2020 in O.P.(Arb.)No.14/2020 on the files of the Additional District Court, Ernakulam. The respondents herein filed the above said Interlocutory Application before the court below praying for condoning the delay of 214 days in filing the application under Section 34 of the Arbitration and Conciliation Act (for short "the 1996 Act"). The court below as per Ext.P7 order allowed the said application.

(2.) Heard the learned counsel for the petitioners Shri.P.Sathisan and the learned counsel for the respondents Shri.Bobby Mathew.

(3.) The learned counsel for the petitioners has submitted that the District Court had no jurisdiction to condone the delay exceeding the period of 120 days in view of the specific stipulation in Section 34 of the 1996 Act and in the said circumstances, the District Court was not justified in allowing the application filed by the respondents herein, praying for condoning the delay of 214 days in filing the application under Section 34 of the 1996 Act.