Y.V.RADHIKA Vs. ANGEL BROKING LTD.

JUDGEMENT

(1.) Heard Mr.K.Govi Ganesan, learned counsel for the petitioner and Mr.G.Derricksam, learned counsel appearing for Mr.Hari Radhakrishnan, learned counsel for the first respondent.

(2.) This Original Petition is filed by the petitioner under Section 34(2)(a) of the Arbitration and Conciliation Act, 1996, (Act) to set aside the award passed by the Arbitrator, dated 25.09.2009 in reference No.245 of 2009.

(3.) The facts, which are necessary for the disposal of the petition, are as hereunder:-