RAMESH VENKATESHWAR SOMANI Vs. RAJESH SOMANI

JUDGEMENT

(1.) This is a Petition filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 ('Arbitration Act') impugning an Arbitral Award dated June 1, 2022 passed by the Learned Sole Arbitrator ('Impugned Award').

(2.) The Petitioner, the claimant in the arbitration, Mr. Ramesh Somani ('Ramesh') is aggrieved by the Impugned Award not granting him relief in connection with the disputes raised against Ramesh's brother, Respondent No.1, Rajesh Somani ('Rajesh'), Respondent No.2, Jyoti Somani (wife of Rajesh, 'Jyoti'), Respondent No.3, Rajesh Somani HUF, a Hindu Undivided Family ('HUF') of Rajesh, Respondent No.4, Vinay Somani, a cousin of Ramesh (Vinay') and Respondent No.5, Shrilekha Somani, wife of Vinay ('Shrilekha').

(3.) For convenience, for all practical purposes, references to 'Rajesh' in this judgement would include a collective reference to Rajesh, Jyoti and the HUF while references to 'Vinay'would include a collective reference to Vinay and Shrilekha.