AIRPORT AUTHORITY OF INDIA Vs. SANATAN DAS

JUDGEMENT

(1.) In the instant appeal preferred under Section 9C of the Aircraft Act, 1934 (hereinafter referred to as the 'Aircraft Act'), the Airport Authority of India(hereinafter referred to as the 'Authority') lays challenge to the award dated 28th March, 2016 passed by Mr. Suresh Chandra, sole Arbitrator, Joint Secretary and Legal Advisor, Government of India, Ministry of Law and Justice, New Delhi in awarding certain amount of compensation in favour of the claimants.

(2.) The brief background leading to the filing of the instant appeal being that:

(3.) Undisputedly, thereafter all consequential action was taken and eventually the issue of compensation adjudicated by the sole Arbitrator in terms of the award subject matter of challenge in the present appeal.