R RAMASUBBU Vs. AVM PRODUCTIONS

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996, (in short the Arbitration Act) challenging the Arbitral Award dated 28.08.2009, rejecting the claim of the petitioner made before the Arbitrator.

(2.) The brief facts leading to the filing of the instant petition are as follows:

(3.) In accordance with the agreement, the petitioner paid the entire consideration of Rs. 6 Crores to the first respondent. After the payment of the entire consideration, the movie was distributed for Trichy and Tanjore areas by the petitioner.