S.A. FASLUDEEN (1ST APPELLANT HAS BEEN REMOVED AS PER COURT ORDER DATED 5.4.2017) & ANR. Vs. SIYAUDDIN & ORS.

JUDGEMENT

(1.) This appeal under section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the 1996 Act") is against a judgment and order dated 7.11.2013 passed by the learned Single Judge dismissing the Original Petition No. 59 of 2012 filed by the appellants under Section 34 of the 1996 Act for setting aside an award dated 11.10.2011 made and published by the Arbitral Tribunal in an arbitration between the parties thereto.

(2.) The appellants and the respondent Nos. 1 to 4 are the sons and daughters of S.M. Abdul Majid, who died on 15.2.2009. The appellants are the brothers of respondents 1 to 4 herein.

(3.) During the lifetime of S.M. Abdul Majid, two of his sons, i.e., the Appellant No. 2 and the Respondent No. 4, filed a civil suit, being O.S. No. 4910 of 2008, in the City Civil Court at Chennai praying for a decree of declaration that any document created by their father S.M. Abdul Majid in favour of his two daughters, being the respondents 2 and 3, or any document created in favour of any one son, i.e., the Appellant No. 1, after 2004 was null and void.