BMA COMMODITIES PVT. LTD. Vs. KABERI MONDAL

JUDGEMENT

(1.) BY consent of parties, both these petitions were heard together and are being disposed of by a common judgment.

(2.) IN both the petitions, the parties have impugned the same award. Some of the relevant facts for the purpose of deciding these two petitions are as under: -

(3.) IT is the case of the respondent that the claimant approached the respondent in the month of March 2011 for the purpose of opening a trading and demat account in order to purchase and sell commodities from the Commodity market both in the Multi Commodity Exchange of India Ltd. On 10th March 2011, the parties executed an agreement for opening a trading and demat account for trading in stock market, commodity market segment and future and option market. The respondent agreed to act as an intermediary of the claimant for the purpose of purchasing and selling of commodities from the commodity market.