S TARABAI Vs. K JAYANTHI

JUDGEMENT

(1.) C.M.A.No.1577 of 2018 has been filed under Section 37 of the Arbitration and Conciliation Act, 1996 (for brevity, "the Act") assailing the order dated 20.4.2018 passed in Application No.2 of 2017 in arbitral proceedings arising out of A.No.5034 of 2016 in O.P.No.660 of 2015 by the learned Arbitrator.

(2.) C.M.A.No.1578 of 2018 has been filed under Section 37 of the Arbitration and Conciliation Act, 1996 (for brevity, "the Act") assailing the order dated 20.4.2018 passed in Application No.2 of 2017 in arbitral proceedings arising out of A.No.5065 of 2016 in O.P.No.703 of 2015 by the learned Arbitrator.

(3.) C.M.A.No.3120 of 2017 has been filed by the appellants challenging the order dated 17.8.2017 passed in Application No.1 of 2017 in Application No.5034 of 2016 in O.P.No.660 of 2015, by which the respondent/claimant was permitted to amend the statement of claim to include the prayer for a declaration that the retirement deed and memorandum of understanding dated 15.5.2014 are null and void and not binding on the respondent/claimant.