K VAITHI Vs. KOTAK MAHINDRA BANK LTD

JUDGEMENT

(1.) The brief facts of the case runs as follows:

(2.) The sole Arbitrator upon hearing the claimant/first respondent Bank and upon perusing the documents produced before the Arbitrator, passed an award in favour of the first respondent Bank, directing the petitioners to pay a sum of Rs.84,815/- along with interest at 18% p.a. from the date of reference till the date of realisation.

(3.) Heard the learned counsel appearing for the petitioner and and the learned counsel appearing for the first respondent Bank and perused the materials available on record.