K. PERIYASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.S.Senthil, learned counsel for the appellant and Dr.S.Suriya, learned Government Advocate for the respondents 1 and 2 and Mr.Richard Wilson, learned counsel for the third respondent.

(2.) This appeal has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996, challenging the order dtd. 21/4/2017 passed by the Principal District Judge, Namakkal in Arbitration O.P.No. 188/2013.

(3.) The appellant, unsatisfied with the determination of compensation awarded by the first respondent, dtd. 3/6/2008, filed an application under Sec. 34 of the Arbitration andConciliation Act, 1996 before the learned Principal District Judge, Namakkal in AOP No.188 of 2013. The appellant has raised the following grounds:-