V KALYANI Vs. ADITYA BIRLA MONEY LIMITED

JUDGEMENT

(1.) The first respondent in O.P.No.643 of 2011 is the appellant. The appellant, aggrieved by allowing of the said original petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 [in short "Arbitration Act"] and thereby setting aside the Award dated 06.11.2010 in A.M.No.F&O/C-0027/2010 passed by the respondents 2 to 4, had filed this appeal.

(2.) Relevant facts leading to the filing of this appeal, briefly narrated, are as follows:

(3.) Mr.Ramakrishnan Viraraghavan, learned Senior Counsel assisted by Mr.G.Sivashankaran and Mr.S.Sathyaganesh, learned counsel appearing for the appellant/first respondent in the claim petition made the following submissions: