R KRISHNAMURTHY Vs. R VENKITAPATHY

JUDGEMENT

(1.) This Original Petition is filed challenging an award passed by the Arbitrator dated 28.11.2013. Application No.3513 of 2017 has been filed by the second respondent in the O.P. praying for a dismissal of O.P. No.350 of 2017.

(2.) For the sake of convenience, parties are referred to as per their status in the Original Petition.

(3.) At the outset Mr.P.S.Raman, learned counsel appearing for the respondents would vehemently object to the admission of the Original Petition on the ground that the same, though filed within the timeline set out under section 34(3) of the Arbitration and Concilliation Act 1996 (in short "Act"), was re-presented after rectification of defects pointed out by the Registry with an enormous delay of 1090 days.