K.K. KRISHNAN KUTTY Vs. GREEN TREE HOMES

JUDGEMENT

(1.) These three Original Petitions have been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 against the Award passed by the Arbitrator appointed by this Court by order dtd. 15/1/2018.

(2.) O.P.No.581 of 2018 is filed by First Respondent in the Arbitration proceedings. This O.P.has been filed mainly challenged the Award as the Arbitrator has gone beyond the terms of contract and terminated the Joint Development Agreement dtd. 8/11/2010 on the ground that the findings of the Arbitrator is perverse, patently illegal, against the fundamental policy of Indian Law.

(3.) O.P.No.542 of 2018 is filed by the Second Respondent in the Arbitral proceedings, as against the Award rejecting claim for damages and compensation.