VED PRAKASH Vs. P PONRAM

JUDGEMENT

(1.) This appeal has been preferred against the dismissal of O.P.No.424 of 2018.filed invoking Section 34 of the Arbitration and Conciliation Act, 1996, by which, the award dated 05.08.2016 has been confirmed.

(2.) "N.Arbitration:. Brief Facts:-

(3.) Submissions of the learned counsel for the appellant:.