AKG CARS Vs. NISSAN MOTOR INDIA

JUDGEMENT

(1.) Challenging the majority award passed by the arbitral Tribunal, while the petitioner/claimant has filed Arb.O.P. No. 314 of 2021, challenging the said portion of the award in and by which the compensation of Rs.10.00 lakhs has been awarded, the respondent in Arb.O.P. No. 314 of 2021 has filed Arb.O.P. No. 97 of 2021.

(2.) Since both the Arbitration Original Petitions are arising out of the same award, this Court is inclined to dispose of both the Arb.O.Ps by way of a common order.

(3.) The brief facts leading to the filing of the O.Ps are as follows:-