VGP UNIVERSAL KINGDOM Vs. K.K. ENTERPRISES

JUDGEMENT

(1.) Aggrieved over the award passed by the sole arbitrator directing the respondent to pay a sum of Rs. 17 lakhs with interest Original Petition in 500 of 2017 has been filed and Original Petition 898 of 2017 has been filed against the dismissal of the counter claim and also awarding of Rs. 17 lakhs payable by the respondent.

(2.) As the two original petitions are arising out of the same award, this Court is inclined to dispose of the two original petitions by way of a common Order.

(3.) Brief facts leading to filing of the Original Petitions is as follows: