M. SANTHIRAMUDU Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, filed by the appellant-petitioner under Sec. 37 of the Arbitration and Conciliation Act, 1996 challenges the order, dtd. 29/8/2019, passed by the Court of the learned III Additional District Judge, Kurnool at Nandyal in CFR No.3558 of 2019 in S.R.No.481 of 2019 in unnumbered A.O.P.of 2019. By way of the said order, the learned III Additional District Judge, Kurnool at Nandyal rejected the Arbitration OP filed by the appellant herein as time barred.

(2.) The facts, in nutshell, leading to the filing of the present appeal are as infra.

(3.) Heard Sri N. Subba Rao, learned counsel for the appellant/petitioner, the learned Government Pleader for Arbitration appearing for the respondents No.1 and 2 and Sri S.S.Varma, the learned Standing Counsel appearing for the respondent No.3.