- (1.) HEARD the learned counsel appearing for the appellants as well as Sri P. S. Narasimha, the learned Senior Counsel, representing the learned counsel appearing for the respondents.
(2.) THIS Civil Miscellaneous Appeal is directed against the order and decree, 11-10-2004, passed by the Senior Civil judge, Gudivada, dismissing the petition o. P. No. 65 of 2000, filed under Section 30 of the Arbitration Act (Act 10 of 1940) (for brevity "the 1940 Act") read with Section 34 of the Arbitration and Conciliation Act (Act 26 of 1996) (for brevity "the 1996 Act"), seeking to set aside the award, dated 06-09-1999, passed by the learned Arbitrator, justice K. Punnaiah.
(3.) APPELLANTS are the Deputy Manager and the Managing Director of Food corporation of India, respectively, and the respondents are the claimants.;