RAMAWATAR BABULAL JAJODIA Vs. RAJEEV ANAND

JUDGEMENT

(1.) A short question which arises for consideration in this Notice of Motion is as to whether the applicant (original petitioner) can be permitted to bring additional evidence on record in the proceedings of the above petition filed under section 34 of the Arbitration and Conciliation Act, 1996 (for short "the Act").

(2.) The petitioners have filed the Section 34 petition challenging the arbitral award dated 9 September 2017 read with the corrigendum dated 6 November 2017 read with the interim award dated 25 October 2016 passed by the learned Sole Arbitrator Mr.Sham Lilani, by which the disputes between the petitioners and the respondents as arisen under the tripartite agreement dated 22 November 2006 stood adjudicated.

(3.) The prayer in the Notice of Motion in regard to the additional evidence sought to be placed on record reads as under: