LAWS(TLNG)-2023-1-104

CHITTARI PADMA Vs. CHINTHALA ADI REDDY

Decided On January 10, 2023
Chittari Padma Appellant
V/S
Chinthala Adi Reddy Respondents

JUDGEMENT

(1.) Brief facts in C.M.A. No.488 and 489 of 2022 are as under: The appellants have filed these two appeals aggrieved by the common order passed in Arbitration OP (in short 'AOP) No's.554 of 2014 and 594 of 2016 on the file of the Court of Principal District Judge, Karimnagar, dtd. 28/9/2022.

(2.) For the sake of convenience, the parties hereinafter are referred to as they were arrayed in Arbitration O.P. No's.554 of 2014 and 594 of 2016.

(3.) The respondents/claimants herein have initiated arbitration proceedings under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred as 'the Act' for brevity) vide Arbitration Application No.183 of 2014 before this Court and this Court was pleased to dispose of the Arbitration Application on 27/5/2015 appointing Sri Narayana Chawla, District and Sessions Judge (Retd.) as Sole Arbitrator.