PRAJAPATI GUNVANT KESHAVLAL Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of both the parties, arbitration petition was heard finally at the admission stage and is being disposed of by this order. This petition was heard at length by this Court on 8 th October, 2012 and oral order waskvm pronounced in the court dismissing this arbitration petition and that reasons would be dictated separately. Reasons are now recorded.

(2.) By this petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (in short 'Arbitration Act, 1996'), the petitioner seeks to challenge an award dated 17 th September, 2012 declared by the learned arbitrator rejecting a claim made by the petitioner. Some of the relevant facts which are relevant for the purpose of deciding this petition are as under :-

(3.) The petitioner is engaged in business of loading and unloading goods, parcels, etc. from and to railway wagons.