TAJ AIR LTD Vs. AVIATORS

JUDGEMENT

(1.) The Petitioner has invoked Section 34 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act) for setting aside the award dated 4 June 2010 passed by the Arbitral Tribunal constituted as per the agreement clause between the parties, as the dispute arose.

(2.) The operative part of the award is as under:

(3.) The Respondent/Claimant deals in all sort of aviation business solution includes aircraft sales, executive air charter, aircraft management and operational support services. The Petitioner Respondent being owner of certain aircrafts, on the representation by the Respondent that it had policy to generate revenue by advertisement in aircraft of unused hours subject to commission, entered into a Sales and Marketing management Agreement (for short, "the Agreement") dated 1 February 2002. The Agreement was upto 31 March 2004.