POTTURI VENKATA RAMA VANAJA Vs. SUNDARAM FINANCE LTD.

JUDGEMENT

(1.) Heard Sri Kirthi Teja Kondaveeeti, learned counsel for the petitioner.

(2.) This Civil Revision Petition under Article 227 of Constitution of India has been filed by the judgment debtor, challenging the proceedings of E.P.No.1003 of 2024 in Arbitration case No.ASV/SF/123/2018 filed by respondent No.1-decree holder and pending in the Court of XIII Additional District Judge, Vijayawada.

(3.) Respondent No.1 M/s. Sundaram Finance Limited holds an Arbitration award in Arbitration case No.ASV/SF/123/2018 dtd. 12/12/2018 under the Arbitration and Conciliation Act, 1996 against the respondent Nos.2 to 8 and petitioner. The operative part of the award is as follows: