AOKI INDIA LTD Vs. MIRA INTERNATIONAL

JUDGEMENT

(1.) THIS O. P. has been filed, under Section 34 of the arbitration and Conciliation Act, 1996 (hereinafter called'the Act') to set aside the award passed by the sole arbitrator, the 2nd respondent, dated 8. 10 2003.

(2.) THE 1st petitioner was engaged in the production and export of compressed precision moulded rubber products. THE 2nd respondent (arbitrator) was inducted as a director in the board of the 1st petitioner. THE entire unit was looked after by the 2nd respondent arbitrator who had also appointed his brother Mr. P. V. Balakrishnan as Chief Executive Officer of the company. THE 2nd respondent and the said P. V. Balakrishnan were in charge of the day‑to‑day activities of the 1st petitioner's company.

(3.) HEARD the learned counsel appearing for the parties and perused the documents filed in support of their submissions.