K.KUMAR Vs. KALIAS P. DHANANJAYA

JUDGEMENT

(1.) The Appeal arises out of the Common Order dtd. 3/3/2017 passed by the Chairman, Land Reforms Appellate Tribunal-cum-II Additional District Judge, Ranga Reddy District at L.B. Nagar. The impugned order was passed in 4 Arbitration Original Petitions (A.O.Ps) filed by the parties before the Trial Court. The appellant before this Court was the petitioner in 2 of the 4 A.O.Ps before the Trial Court and respondent No.1 in the remaining 2.

(2.) The A.O.Ps. filed were as follows: A.O.P.No.782 of 2010 was filed by the appellant challenging the interim Award passed by the learned Arbitrator on 2/6/2010. A.O.P.No.1039 of 2010 was filed by the appellant against the final Award passed by the Arbitrator on 27/8/2010. A.O.P.No.979 of 2010 was filed by the respondent No.1 against the interim Award passed by the Arbitrator on 2/6/2010. A.O.P.No.1137 of 2010 was filed by the respondent No.1 against the final Award passed by the Arbitrator on 27/8/2010.

(3.) By the impugned Common Order, the interim Award dtd. 2/6/2010 and the final Award dtd. 27/8/2010 were confirmed and all the 4 A.O.Ps were dismissed.