S N SRIDHARAN Vs. CHITRA ASHOKAN

JUDGEMENT

(1.) The instant Original petition has been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996 challenging the Award dated 21.09.2015 passed by the Arbitral Tribunal against him.

(2.) The petitioner is the claimant before the Arbitral Tribunal and he made the following claims against the respondent:-

(3.) The respondent also made a counter claim before the Arbitral Tribunal: