SULOCHANA MODI Vs. PAWAN KUMAR MODI

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) This appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (for short, 'the Arbitration Act') has been filed assailing the judgment and order dated 25.09.2017 passed by learned District Judge, Cuttack in ARBP No.43 of 2015 filed by the Appellant under Section 34 of the Arbitration Act, whereby dismissing the Arbitration Petition, learned District Judge confirmed the award dated 14.12.2015 passed by the Arbitration Tribunal, Cuttack in Arbitration Case No.3 of 2013.

(3.) Taking into consideration the rival contentions of the parties, the Arbitral Tribunal framed as many as five issues which are as follows:-