KABERI MONDAL Vs. BMA COMMODITIES PRIVATE LIMITED

JUDGEMENT

(1.) By this petition filed under section 34 of the Arbitration and Conciliation Act, 1996 (for short the said 'Arbitration Act'), the petitioner has impugned portion of the award dated 18th June, 2012 and the supplementary award dated 17th April, 2015 made by the arbitral tribunal thereby rejecting part of the claims made by the petitioner. Some of the relevant facts for the purpose of deciding this petition are as under :-

(2.) The petitioner was the original claimant whereas the respondent was the original respondent in the arbitral proceedings. For the sake of brevity, the petitioner who was the original claimant before the arbitral tribunal is hereinafter referred to as the claimant and the respondent who was the original respondent in the arbitral proceedings is hereinafter referred to as the respondent.

(3.) The respondent is a registered stock broker with the Securities and Exchange Board of India and also with the Bombay Stock Exchange, National Stock Exchange of India and Multi Commodity Exchange.