MADRAS FERTILIZERS LIMITED Vs. SICGIL INDIA LIMITED

JUDGEMENT

(1.) THE Original Petition is filed to appoint a fresh Arbitrator terminating the present Arbitrator terminating the present Arbitrator and fix the Arbitrators remuneration as not more than Rs.6 lakhs in all payable by the petitioner and respondent.

(2.) THE Madras Fertilizers Limited (MFL) a public sector undertaking has filed the above Petition under Section 14 r/w 11(6) of the Act 1996.

(3.) ON 3.8.2005, the second respondent suggested that a total fee of Rs.15 lakhs be fixed as remuneration besides a reading fee and writing fee of Rs.1 lakh and the expenses for the conduct of the arbitration have to be borne by the parties. The petitioner paid a sum of Rs.50,000/- towards their share of the reading and writing fee.