Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellant. This First Appeal From Order is directed against the judgment and order dated 13.7.2015 passed by District Judge, Kanpur Nagar in Misc. Case No. 201/70 of 2007 whereby the award dated 27.10.2001 passed by Sri Indra Pal Singh Chauhan, Advocate (Sole Arbitrator) in Arbitration Case No. 1 of 2001 has been set aside.
(2.) The award of the Arbitrator was challenged before the Court below by the respondent on the ground that the appointment of Arbitrator was not valid.
(3.) The appellant has taken a stand before the District Judge, Kanpur Nagar that in spite of request made by appellant, the respondent did not appoint any Arbitrator. The appellant appointed Sri Indra Pal Singh Chauhan, Advocate as Arbitrator which was perfectly valid. The award was given by the Arbitrator which was challenged by the respondent under Sec. 34 of the Arbitration and Conciliation Act of 1996. The challenge made by respondent was sustained and consequently, the award was set aside.;