L.N.MITTAL,J. - (1.) IN this first appeal, judgment dated 4.11.2008 passed by learned Additional District Judge, Chandigarh whereby petition under section 34 of the Arbitration and Conciliation Act, 1996 (in short, the Act) filed by the appellants has been dismissed, is under challenge.
(2.) PADDY was supplied by the appellants to respondent no. 1 � Miller of which respondents no. 2 and 3 are partners, for custom milling. Dispute arose between the parties, which was referred to respondent no. 4 as Sole Arbitrator. The Arbitrator gave his award dated 30.1.2006, Annexure P/1 thereby negativing the claim of the appellants herein. Appellants filed petition under section 34 of the Act assailing the said award on the ground that the Arbitrator had not taken into consideration the admissible evidence led by the appellants. Respondents no. 1 to 3 contested the petition and repudiated the averments made in the petition.
(3.) LEARNED trial court vide impugned judgment dated 4.11.2008 dismissed the petition under section 34 of the Act. Feeling dissatisfied, the appellants have filed this appeal.;