SHEEBA JOSE Vs. SUBRAMANIAN S IYER

JUDGEMENT

(1.) Heard finally as listed on final hearing Board.

(2.) The Petitioners have invoked Section 34 of the Arbitration and Conciliation Act, 1996( for short, the Arbitration Act, 1996) and thereby challenged the impugned Award dated 29 th September, 2008 passed by the sole arbitrator and thereby directed the Petitioner to Pay Rs. 17,00,000/ and with interest. The Award itself shows that the Petitioners were not present when the Award was passed.

(3.) Para No.2 of the Award mentioned as under itself shows that by letter dated 13/08/2007, Respondents appointed arbitrator unilaterally.