VENKATACHALAM Vs. SUPPARAYAN

JUDGEMENT

(1.) Challenging the order dated 16.07.2015 passed in C.M.A.No.57 of 2010, the respondents in the Arbitration Original Proceedings in E.sa.Ma.No.3 of 2010, have filed the above Civil Revision Petition.

(2.) By order dated 09.07.2010, the Arbitrator passed an award as against the petitioners.

(3.) Challenging the Arbitral Award, the petitioners filed an appeal in C.M.A.No.57 of 2010 on the file of Principal District Court, Namakkal.