DEPUTY GENERAL MANAGER Vs. S ALBERT

JUDGEMENT

(1.) This Original petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996, hereinafter called 'the Act', to set aside the award dated 18.9.2002 passed by 2nd respondent and consequently remand the award for passing additional award in respect of the counter claim of the petitioner and to assign reasons relating to the issue No. 3 as contemplated under Section 31(3) of the Act.

(2.) The brief facts as culled out from the petition are as follows:

(3.) The award was assailed on the following grounds: