SUNIL KUMAR SETHIA Vs. DEVENDRA KUMAR SETHIA

JUDGEMENT

(1.) Heard Mr. DK Mishra, learned senior counsel assisted by Mr. OP Bhati, the learned counsel for the appellants and Mr. GN Sahewalla, learned senior counsel assisted by Mr. B Senapati, learned counsel for the respondents.

(2.) This is an appeal filed under Section 37 (1)(b) of the Arbitration and Conciliation Act, 1996 challenging the judgment dated 30.11.2012 passed in Misc. (ARB) Case No. 501/2003 by the learned Additional District Judge No. 1, Kamrup at Guwahati rejecting the application filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act ) by the present appellants.

(3.) The appellants are the respondents/ counter claimants in Arbitration Case No. 2/2002 before the arbitral Tribunal of the sole arbitrator, Justice R.K. Manisana Singh, retired Chief Justice of the Gauhati High Court and the present respondents are the claimants in the said arbitration proceeding.