ISG NOVASOFT TECHNOLOGIES LIMITED Vs. GAYATRI BALASAMY

JUDGEMENT

(1.) Both these appeals arise out of the Judgment and Decree dated 02.09.2014 passed by the learned single Judge in O.P. No. 463 of 2012. By the said Judgment, the learned single Judge allowed the original Petition No. 463 of 2012 filed by the petitioner therein by modifying the award passed by the Arbitrator under claim No.12 to the effect that the petitioner therein is entitled for an additional amount of Rs.1,68,00,000/- (Rupees One Crore Sixty Eight Lakhs Only) payable by the first respondent therein.

(2.) Aggrieved by the order dated 02.09.2014 passed by the learned single Judge, the first respondent therein namely M/s. ISG Novasoft Technologies Limited has filed O.S.A. No. 59 of 2015 questioning the correctness of the order passed by the learned single Judge in enhancing the compensation amount in relation to claim No.12.

(3.) As against the very same order dated 02.09.2014 passed in O.P. No. 463 of 2012, the petitioner therein/claimant has filed O.S.A. No. 181 of 2015 seeking further enhancement of the compensation with respect to disallowed portion of the claim petition.