HARIPUTHRAN Vs. PONDICHERRY CO OPERATIVE URBAN BANK

JUDGEMENT

(1.) THE civil revision petition has been preferred against the award passed in Co-operative Appeal No. 14 of 2002 on the file of the Principal District Court at Pondicherry dated 4. 3. 2005.

(2.) THE learned counsel appearing for the revision petitioner vehemently contended that there was an arbitrator appointed at first in A. R. C. No. 140/2002 and while the said arbitrator was functioning another arbitrator was appointed, who had passed an exparte order against the revision petitioner without giving any opportunity to put forward his case before the second arbitrator.

(3.) THE next point raised by the learned counsel is that the interest awarded by the tribunal is exorbitant and that the payments made by the revision petitioner were not given credit to by the 2nd respondent and that prior to A. R. C. No. 140/2002, the 2nd respondent has filed A. R. C. No. 3797/1996 and so A. R. C. No. 140/2002 was illegal and void and that the balance amount to be paid by the revision petitioner comes to Rs. 19,113. 90/- only. All these points have been raised and considered by the Co-operative tribunal viz. The Principal District Judge at Pondicherry, in his order in Co-operative Appeal No. 14/2002.