SHAREKHAN LIMITED Vs. SANTOSH GOEL

JUDGEMENT

(1.) BY this petition filed under section 34 of the Arbitration & Conciliation Act, 1996 (for short "the said Arbitration Act"), the petitioner has impugned the arbitral award dated 9th December, 2011 passed by the appellate tribunal of National Stock Exchange, Mumbai in Arbitration Matter No. CM/M/0054/2010. Some of the relevant facts for the purpose of deciding this petition are as under :

(2.) THE petitioner herein was the original respondent in the arbitral proceedings, whereas the respondent herein was the original claimant.

(3.) THE respondent had jointly opened trading account by jointly executing the requisite agreements and documents, including an application for online trading account. It is the case of the petitioner that the respondent had signed relevant documents for online trading of cash and futures and options segment of the National Stock Exchange and had jointly opened demat account with the said broker M/s. S.S. Kantilal Ishwarlal Securities Private Limited.