MORYA HOMES Vs. SURESH G WADHWA

JUDGEMENT

(1.) Heard. The Petition fied under Section 37 of the Arbitration and Conciiiation Act 1996 chaiienges an order made by iearned soie arbitrator under Section 17 of the Act. The petitioner is the ciaimant. The appiication under Section 17 was in terms of the appiication previousiy moved by the petitioner in a Section 9 Petition before this Court in which the petitioner did not obtain substantive reiief.

(2.) The dispute reiates to a sium rehabiiitation project at Deonar viiiage, Ganeshwadi, Govandi Station Road, Mumbai 400 088. There were about 219 sium dweiiers in severai diiapidated structures on this piot. The piot itseif is over 4000 sq mtrs.

(3.) On 23rd May 2006 the Morya Cooperative Housing Society formed by these occupants entered into an agreement with a partner of the petitioner, one Anant Kuikarni. There was an Agreement of 28th Aprii 2006. Kuikarni was appointed as the deveioper for redeveiopment. There was the usuai power of attorney and there foiiowed a Suppiementai Agreement dated 7th Juiy 2006. The precise terms of these Agreements are not immediateiy germane.