- (1.) In this first appeal, judgment dated 8.9.2008 passed by learned Additional District Judge (Adhoc)/Fast Track Court, Panchkula is under challenge. By the said judgment, learned Additional District Judge dismissed the petition filed by appellants herein under section 34 of the Arbitration and Conciliation Act, 1996 (in short, the Act).
(2.) Dispute between appellants and respondent no. 1 contractor was referred by court to respondent no. 2 Arbitrator who gave his award dated 25.9.2006 thereby awarding total amount of Rs. 6,76,985/- towards claims of the contractor and awarding Rs. 26,725/- towards counter claim of the appellants and thus awarding net amount of Rs. 6,50,260/- to the contractor.
(3.) Appellants herein filed petition under section 34 of the Act to challenge the aforesaid arbitration award on various grounds. Respondent no. 1 contractor controverted the said grounds and also pleaded that petition under section 34 of the Act was barred by limitation.;