N.SRINIVASA RAO Vs. SUNDARAM FINANCE LTD.

JUDGEMENT

(1.) This common order will dispose of instant three 'Original Petitions' ('OPs' for brevity).

(2.) To be noted, instant OPs have been filed under Section 34 of A and C Act. Section 34 in the scheme of A and C Act finds its slot under Chapter VII of A and C Act, which is captioned 'RECOURSE AGAINST ARBITRAL AWARD'. A perusal of Section 34 of A and C Act also reveals that recourse to Court against an arbitral award may be made by an 'application'. Also to be noted, the very caption to Section 34 of A and C Act reads 'APPLICATION FOR SETTING ASIDE AN ARBITRAL AWARD'. Be that as it may, such recourse against an arbitral award is being assigned the nomenclature 'Original Petition' in this Registry. Therefore, I shall refer to the instant proceedings as 'OP' for the sake of convenience and clarity.

(3.) 'O.P.No.509 of 2014' shall be referred to as 'senior OP', 'O.P.No.510 of 2014' shall be referred to as 'first junior OP' and 'O.P.No.511 of 2014' shall be referred to as 'second junior OP' for the sake of convenience and clarity.