SIEMENS LIMITED Vs. MARG LIMITED

JUDGEMENT

(1.) Instant 'Original Petition' ('O.P' for brevity) has been filed under section 34 of 'The Arbitration and Conciliation Act, 1996' ('A and C Act' for brevity), assailing an arbitral award dated 20.04.2017 ('impugned award' for brevity) made by an 'Arbitral Tribunal' ('AT' for brevity) constituted by a Sole Arbitrator, who is a Former Judge of this Hon'ble Court.

(2.) Mr.Jose John, learned counsel of M/s.King & Partridge (Law Firm) on behalf of petitioner in instant O.P and Mr.V.J.Arul Raj, learned counsel on behalf of sole respondent in instant O.P were before this Court. Petitioner in instant O.P was sole claimant before AT and respondent in instant O.P was lone respondent before AT also. Therefore, petitioner shall be referred to as 'claimant' and sole respondent in the instant O.P shall be referred to as 'respondent' for convenience.

(3.) The entire matter turns on a very narrow compass. Subject matter of instant O.P is a 110/33 KV outdoor switch yard (hereinafter 'said switch yard' for brevity) for 'Karaikal Port Private Limited' (hereinafter 'Karaikal Port' for brevity). In the light of the narrow compass on which the entire matter turns, it is not necessary to delve into those aspects.