TEXTEEMA ENGINEERING INDUSTRIES; RAMDOSS; NANDAGOPAL Vs. TEXFIELD ENGINEERS; PUSHPA CHIDAMBARAM; SARATH CHIDAMBARAM; T K SESHADRI

JUDGEMENT

(1.) Challenge in this Original Side Appeal is to the order dated 18th day of March, 2010 passed in O.P.No.139 of 2008 by the learned Single Judge of this Court.

(2.) It is averred in the appeal that an agreement has come into existence betwixt the appellants and respondents 1 to 3 on 27.11.2000 with regard to distribution of Atomisers and during the course of business, a dispute has arisen and an arbitrator has been appointed by this Court by invoking Section 11 of the Arbitration and Conciliation Act, 1996 and he passed the order dated 15.10.2007 and the same has been challenged in O.P.No.139 of 2008 by respondents 1 to 3 herein, as petitioners.

(3.) The learned Single Judge, after hearing the arguments of both sides, has allowed the Original Petition No.139 of 2008 and thereby set aside the so-called award alleged to have been passed by the arbitrator on 15.10.2007 and against the order passed by the learned Single Judge, the present Original Side Appeal has been preferred at the instance of respondents 1 to 3 in O.P.No.139 of 2008, as appellants.