T M MUTHUSELVAM Vs. E RAMIAH

JUDGEMENT

(1.) THIS Revision Petition has been preferred under Article 227 of the Constitution of India to set aside the proceedings of the Arbitral Tribunal dated 1. 12. 2004, in Arbitration Case No. 1/2002, on the file of the sole arbitrator Mr. N. C. Vijairaghavan.

(2.) BY the proceedings dated 1. 12. 2004 the arbitrator disposed of the challenge made by the claimant before him as to his impartiality and independence.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent. I have also gone through the affidavit and other documents filed in support of their submissions.