B RAMA SWAMY Vs. B RANGA SWAMY

JUDGEMENT

(1.) is matter comes before us as a result of the reference made by one of the learned Single Judge.

(2.) Heard Sri B. Adinarayana Rao, learned counsel appearing for the petitioner and Sri. Y. Ratnakar, learned counsel appearing for the respondent.

(3.) It appears that the award passed by the Arbitral Tribunal was challenged before the Civil Court in terms of Section 34 of Arbitration and Conciliation Act, 1996 (for short '1996 Act').