ADITYA BIRLA MONEY LIMITED Vs. V KALYANI

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, challenging the Award dated 06.11.2010, passed by the Arbitral Tribunal dismissing the claim of the petitioner for a sum of Rs.85,78,494.34 made against the first respondent.

(2.) The petitioner is a registered stock broker with SEBI and also a member of National Stock Exchange India Limited and Bombay Stock Exchange Limited in both equity and derivative segments.

(3.) The first respondent got herself enrolled as a constituent of the petitioner on 02.04.2001 and was allotted the client code No.1245. The first respondent was carrying on trading activities in both equity and derivative segments with National Stock Exchange and Bombay Stock Exchange. The first respondent was carrying the trading activities from 03.04.2001 to 02.06.2009.