TRIMURTI EXPORTS AND ORS. Vs. MODELAMA EXPORTS LIMITED

JUDGEMENT

(1.) Admit. Learned Counsel for the respondent waives service. Heard finally with consent of the learned Counsel for the parties.

(2.) By this appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (the Act, for short), the appellants (original respondents before the Arbitrator) are challenging the judgment and order dated 24/09/2014 passed by the Principal District and Sessions Judge, Panaji, by which, the application under Section 34 of the Act, filed by the appellants, has been dismissed, confirming the award passed by the Arbitrator on 18/04/2013.

(3.) The brief facts, necessary for the disposal of the appeal, may be stated thus :