RAJIV SHAKDHER,J - (1.) The captioned petitions seek to assail the Award dated 16 December 2015 passed by the sole Arbitrator by taking recourse to the provisions of Section 34 of the Arbitration and Conciliation Act, 1996 (in short, '1996 Act'). As would be evident, upon perusal of the cause title, OMP (COMM) No. 59/2016 has been filed by Employees State Insurance Corporation (hereafter referred to as 'ESIC'), while OMP (COMM) No. 79/2016 has been preferred by M/s Ravi Associates (hereafter referred to as 'R.A.').
(2.) The record shows that R.A. had lodged eight (8) claims with the learned Arbitrator, out of which, claim Nos. 1, 2, 4 and 5 were allowed. On the other hand, ESIC had lodged seven (7) counterclaims, all of which, were rejected by the learned Arbitrator.
(3.) It is in this background that both sides have approached this Court with their respective petitions to assail the Award.;