BOARD OF TRUSTEE OF CHENNAI PORT TRUST Vs. CHENNAI CONTAINER TERMINAL PRIVATE LIMITED; JUSTICE S PADMANABHAN PRESIDING ARBITRATOR; JUSTICE K SAMPATH ARBITRATOR; T N C RANGARAJAN ARBITRATOR

JUDGEMENT

(1.) This Original Side Appeal is directed against the order of the learned single Judge, dated 09.06.2008 made in O.P.No.535 of 2006, dismissing the Original Petition against the Arbitral Award.

(2.) The brief facts as to the dispute between the parties are as follows :

(3.) The learned single Judge, after analysing the divergent contentions of either side, dismissed the Original Petition. Against the said order, Chennai Port Trust has come forward with this appeal under Section 37 of the Arbitration and Conciliation Act, 1996.