- (1.) The appellant has filed the present appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (for short "the Act") for setting aside the judgment dated 12.5.2009 passed by the learned Addl. District Judge, Chandigarh vide which petition under Section 34 of the Act filed by the claimants-respondents has been accepted and the award dated 11.6.2004 passed by the Sole Arbitrator (respondent No.3 herein) has been set aside.
(2.) Brief facts of the case are that the Managing Director of Punsup, vide order dated 28.8.1997 appointed respondent No.3 as Sole Arbitrator. After taking into consideration the matter, the learned Arbitrator dismissed the claim petition vide award dated 11.6.2004.
(3.) Aggrieved against the award dated 11.6.2004, a petition under Section 34 of the Act was filed by the claimants-respondents before the learned District Judge, Chandigarh, which has been accepted while setting aside the award, hence the present appeal.;