SOUMEN SEN,J. - (1.) This is an application for setting aside of an award dated 23rd February, 2005. The respondent was the claimant.
(2.) The arbitration proceeding arose out of a reference made on the basis of an order dated 13th March, 2003 passed in AP No.177 of 2001 in an application filed by the respondent under Section 11(6) of the Arbitration and Conciliation Act, 1996. The arbitrator entered reference on 31st May, 2003.
(3.) In the arbitration proceeding, the petitioner has made a claim for a sum of Rs.1,30,63,295/ - by way of damages or compensation on account of wrongful withholding of the claimant's godown for the period from 1st June,1997 to 30th November, 2000 and a sum of Rs.2,87,960/ - by way of damages or compensation on account of expenses incurred by the claimant as ex -agent for running the establishment of the godown during the said period.;