R.D.DHANUKA,J. - (1.) By this petition filed under section 34 of the Arbitration and Conciliation, 1996, the petitioners have impugned the arbitral award dated 31 st July, 2015 passed by the learned arbitrator thereby rejecting part of the claims made by the petitioners. The petitioners were the original claimant in the arbitral proceedings whereas the respondent was the original respondent. Notice of Motion No.607 of 2016 is filed by the respondent praying for permission to deposit the awarded sum in this Court and for other reliefs. Some of the relevant facts for the purpose of deciding this petition are as under :-
(2.) One Dinshaw Cawasji Doongriwalla, grandfather of the petitioners was the owner of land admeasuring 12 Gunthas at Survey No.121, Hissa No.2, Village Majiwada, Taluka and District Thane.
(3.) By an award dated 16th November, 1951, a small portion admeasuring about 14 Annas out of 12 Gunthas was acquired by the respondent as per the award of the Assistant Collector, Thane bearing no. LAQ/SR/69 of 16 th November, 1951 leaving behind an area admeasuring about 11 Gunthas 2 Annas.;