K.PUNNIYAMOORTHY Vs. ONDRAGA ENTERTAINMENT

JUDGEMENT

(1.) These three original petitions have been filed by the respective petitioners who are arrayed as claimants and respondents before the Arbitral Tribunal.

(2.) I have heard Mr.M.S.Krishnan, learned Senior Counsel appearing for the petitioner in Arb.O.P.(Com.Div). No.556 of 2022 for Mr.S.R.Sundar, learned counsel for the petitioner and Mr.A.Abdul Hameed, learned Senior Counsel for Mrs.Revathi Manivannan, for M/s.AAV Partners, learned counsel for the first respondent in said Arb.O.P.(Com.Div) No.556 of 2022 and the petitioner in Arb.O.P.(Com.Div) No.638 of 2022 and Mrs.Chitra Sampath, learned Senior Counsel for Mrs.Revathi Manivannan, for M/s.AAV Partners, learned counsel for respondents 2 and 3 in Arb.O.P(Com.Div) No.556 of 2022 and the petitioners in Arb.O.P(Com.Div) No.639 of 2022.

(3.) I have also gone through the typed sets of papers made available by the learned counsel on either sides and also the various judgments on which reliance is placed on by the learned counsel appearing for the parties.