- (1.) Leave granted.
(2.) This appeal is directed against the judgment and Order dated 19.04.2006 passed by the Division Bench of the High Court of Judicature at Bombay in Appeal No. 198 of 2006. The appellant-Society has filed the above-said appeal challenging the Order dated 14.11.2005 of the learned Single Judge whereby the appellant's Arbitration Petition No. 423 of 2004 filed under section 34 of the Arbitration and Conciliation Act, 1996 against the award of the Arbitral Tribunal was dismissed.
(3.) Briefly stated, the relevant facts are as follows: The appellant is an educational society duly registered with the Charity Commissioner, Bombay under Bombay Public Trust Act, 1956. The appellant-Society is running an educational institution at Borli Panchatan, Taluka Shriwardhan, District Raigad, Maharashtra. The President of the appellant-Society is stated to be a renowned Surgeon and a gold medalist of University of Bombay, in Surgery and is affiliated to various well-known Hospitals in Bombay. The President of the appellant-Society hails from village Barli/ Konkan and out of his emotional love to his native village and in order to educate his own village children; he took upon the responsibility to establish the school and institution at his ancestral land at Barli in Konkan area of Maharashtra. The appellant Society is running English Medium School for the last about 20 years.;