MUTHUKOYA THOOPIYAKAL Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) In this appeal filed under S. 37 of the Arbitration and Conciliation Act, 1996 ("the Act" for short), the appellant who was the petitioner in O.P. (Arbitration) No. 1 of 2011 on the file of the District Court, Lakshadweep, challenges the order dated 13.10.2011 passed by the said Court dismissing the interlocutory application (I.A. No. 157 of 2011) filed by the appellant in the said O.P.

(2.) The first respondent is the Union Territory of Lakshadweep represented by its Administrator at Kavaratti. The 2nd respondent is the Director of Tourism, Union Territory of Lakshadweep, Kavarati. The 3rd respondent is the Society for Promotion of Recreational Tourism and Sports (SPORTS), Kavaratti, represented by its Managing Director.

(3.) Advocate Sri. S. Radhakrishnan, the learned Standing Counsel for R1, also representing R2 and R3 raised a preliminary objection regarding the maintainability of this appeal.