MACRO MARVEL PROJECTS LIMITED Vs. M. ARUMUGAM

JUDGEMENT

(1.) This original petition (hereinafter'OP' for brevity) has been filed under Sec. 34 of'The Arbitration and Conciliation Act, 1996' (' A and C Act' for brevity) assailing an award dtd. 22/7/2008 made by an Arbitral Tribunal constituted by a sole Arbitrator appointed by then Hon'ble Chief Justice of this Court vide order dtd. 20/11/2007 in O.P.No. 159 of 2007 under Sec. 11 of A and C Act.

(2.) To be noted, Sec. 34 of A and C Act, which deals with proceedings for setting aside an arbitral award refers to such a proceeding as an'application', but such proceedings initiated in this Court are given the nomenclature'Original Petition' by the Registry in this Court and therefore, I am referring to the instant proceedings under Sec. 34 of A and C Act as'OP' for the sake of convenience and clarity.

(3.) Considering that this is a OP under Sec. 34 of A and C Act, it will suffice to give a thumbnail sketch of facts, which gives a panoramic overview of the factual matrix. This is done under the caption'Factual Matrix in a Nutshell'.