SHRI CHAUDHARY AVADHESH KUMAR, EX.PRESIDENT OF VOLLEYBALL FEDERATION OF INDIA, NO.7, LAXMI ROAD, DALANWALA, DEHRADUN 248 001, UTTARKHAND Vs. VOLLEYBALL FEDERATION OF INDIA REP. BY ITS GENERAL SECRETARY ROOM NO.72, JAWAHARLAL NEHRU STADIUM PARK TOWN, CHENNAI 600 003. THROUGH THE AUTHORISED SIGNATORY, J.NADARAJAN, JOINT SECRETARY

JUDGEMENT

(1.) These triple CMAs arise out of three separate interim orders of Arbitrator passed under Sec. 17 of the Arbitration & Conciliation Act (hereinafter A & C Act). The details are as tabulated below. <FRM>JUDGEMENT_8_LAWS(MAD)4_2017_1.html</FRM>

(2.) The quintessential points in controversy are pivoted on a challenge to the legality of the aforesaid three interim orders of the arbitrator. Short is its scope yet shorter are not the extent of arguments it invited. Broadly, the arguments advanced can be divided into (a) a preludial part and (b) the controversy per se. The first part will be a brief narrative on the circumstances that led to the appointment of the arbitrator on which there is a great degree of unanimity between the parties, and the second part will deal with the very controversy disputed.

(3.) 1 Volleyball Federation of India (VFI in short) is a registered society. It has a constitution and bye- law which proclaim its cherished objectives inter alia as including promotion, orgnisation and controlling of volleyball in India. One of its other objectives included conducting National Championship at all levels both for men and women.