TAMIL NADU INDUSTRIAL EXPLOSIVES LTD Vs. THOR REDERI A/S SVENDBORG, DENMARK REP BY ITS POA, S RAMAMOORTHY; CHRISTOPHER LAU SC SINGAPORE; VANGAT RAMAYAH ESQ SINGAPORE

JUDGEMENT

(1.) This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996, whereby the challenge is laid to the award, dated 07.06.2011, passed by the respondent Nos.2 and 3.

(2.) By virtue of this award, the learned Arbitrators have ruled against the petitioner/original respondent and directed the following payments to be made to the respondent No.1 herein/original claimant.

(3.) In this proceedings, respondent No.1 has raised a preliminary objection, that since as per the Fixture Note, dated 30.01.2009 executed between the petitioner and respondent No.1, the arbitration proceedings were to be held in Singapore and was governed by the Laws of England, the instant petition would not lie.