AUDUTH TIMBLO Vs. RAVI KANT JAIPURIA

JUDGEMENT

(1.) Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) Admit. Mr. Santimano, learned Counsel, waives notice on behalf of Respondent nos. 1 to 4.

(3.) By this Appeal, the Appellants have challenged Judgment and Order dtd. 19/11/2018, passed by the Court of District Judge-I South Goa, (herein after referred to as the District Court), whereby an application filed by the Appellants under Sec. 34 of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as 'the said Act') for setting aside of arbitral award was only partly allowed and rejection of claim of no.1 in the arbitral award was confirmed. Although the Appeal and the documents filed therewith, as also the reply filed on behalf of the Respondents are voluminous, only one point really arises for consideration in the present Appeal.