- (1.) In this first appeal, judgment dated 10.4.2010 passed by learned District Judge, Ferozepur has been challenged by the appellants.
(2.) Appellant Corporation referred the dispute between appellant Corporation and respondent no. 1 Rice Miller to respondent no. 2 as sole Arbitrator on the basis of alleged oral arbitration agreement. The Arbitrator passed ex parte award dated 14.12.2001. Respondent no. 1 Miller filed petition under section 34 of the Arbitration and Conciliation Act, 1996 (in short, the Act) to challenge the said award inter alia on the ground that there was no arbitration agreement between the parties. Appellant Corporation alleged that there was oral arbitration agreement between the parties.
(3.) Learned District Judge vide impugned judgment dated 10.4.2010 has allowed the petition filed by respondent no. 1 Miller and has thereby set aside the award dated 14.12.2001 passed by respondent no. 2. I have heard counsel for the appellants and perused the case file.;