SHRIRAM TRANSPORT FINANCE CO. LTD. Vs. K.ADINARAYANAMMA

JUDGEMENT

(1.) The petitioner-M/s.Shriram Transport Finance Co. Ltd., is the decree holder. An award dtd. 14/6/2018 in Arbitration Case No.434/2012 was passed in favour of the petitioner and against the respondents 1 and 2.

(2.) The 3rd respondent is sole arbitrator and is served.

(3.) The respondents 1 and 2 filed application/petition under Sec. 34(2) of the Arbitration and Conciliation Act, 1996, for setting aside the award, numbered as Arbitration O.P.No.540 of 2018 in the Court of the IV Additional District Judge, Kadapa. The petitioner could not appear on 8/11/2019, and also could not file the counter. The petitioner was set ex parte on 8/11/2019. The petitioner filed I.A.No.1261 of 2019 under Order IX Rule 7 C.P.C. to set aside the order dtd. 8/11/2019 along with the counter. The respondents 1 and 2 filed objection to dismiss I.A.No.1261 of 2019. The petition I.A.No.1261 of 2019 has been dismissed vide order dtd. 24/12/2021 by learned IV Additional District Judge, Kadapa.