PURUVANKARA PROJECTS LIMITED Vs. RANJANI VENKATRAMAN GANESH

JUDGEMENT

(1.) This instant appeal has been filed under section 37 of the Arbitration and Conciliation Act, 1996, against the order dated 22.12.2017 passed in O.P.No.143 of 2017 by the learned Single Judge of this Court under section 34 of the Arbitration and Conciliation Act, 1996 (in short "the Arbitration Act").

(2.) The first Appellant is a builder and the remaining Appellants are its employees. The first respondent was one of the purchasers of a residential flat from the first Appellant in the Apartment Complex known as Purva Swanlake at Padur, Kelambakkam Village, Chengalpet Taluk, Kancheepuram District. The first Appellant and the first Respondent entered into a sale agreement and construction agreement both dated 20.02.2014, by which, the first Appellant agreed to sell and construct an Apartment for the first Respondent as per the specifications mentioned therein. There arose disputes between the first Appellant and the first Respondent under the aforesaid agreement. The first Respondent made a claim against the first Appellant, on account of

(3.) The dispute raised by the first Respondent was referred to Arbitration in accordance with the Arbitration clause contained in the agreement. The second Respondent was appointed as a sole Arbitrator by consent of parties.