M/S Disha Impex Pvt Ltd vs M/S Srinivasa Minerals And Traders Ltd on 10 March, 2011

[Cites 1, Cited by 1]

Karnataka High Court

M/S Disha Impex Pvt Ltd vs M/S Srinivasa Minerals And Traders Ltd on 10 March, 2011

Bench: Mohan Shantanagoudar

 . K
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 :)v\\.'q'§\%'§\3}:'{\V"a»@'§&€Zy 

 

IQ THE HIGH COURT OF KARNATAKA

AT BA¥'iGALORE

mvren THIS THE 19"' SAY 0? MARCH   _

BEFORE :

THE HON'BLE MRJUSTICE M0HAr«£._sH:2a[N?rATrs;.A¢0ﬁﬁ-ARA:;_7

camp. n:o.g§_,_1'_2oQ§"'-._ 

Bggwggn :

M/sﬁésha Impex Pvt.L.f:d.,   _ 3

Fiat N04, II Hear,   «

Sahar Apartments, M118,   . 

Panchshee! park,_..      'V 

New Qe¥h£~110    .. 2    
Represented by' its.."Div§""éC{0.r"Eff--_ V.  ~
EVIr,Nir*anjan ;. T'@!ia-    ~--  

Aged ai::{>u%;"f57§' {$3-'*e:gj'E'Sﬂ "T1:   ., Petitéener

cf By Sri 'iﬁijaﬁa Vi~§c:>vEVl&'g,I'*E'3Vé':1.§_L£:§'s* €g:a§559% fer
M/sxﬁeiﬁa 8; E«€oIia'-3  ,_  '

_Ar:é :

 »Evi;?7S_»,Sr§n'E<gas3é'«--E$*I£ne:"al$ and Traders Ltﬁ,
 Ne.T1'{?1"&_ 1f'1;E, Vist ﬂoor;
S2:a_s:'§s_,~ C:;:':sré';,2.E,e><., 'v~"'
N0.3f§, RaCé~€§r.:=iJr$e Roaé,

 _ Bang'a£Gr€?55'5'f3 001,

tRt3Qf'€$E?I'"it{;§§ by its

 _Cha,iLr§¥§a%z ans Evfanagmg Qérecter,

"«§<Z®,nda«;3a2E% Gagraazaiah,



$%~

m

2» Kendapaffa Quruvaaah
Sic: B313 Guruvaiah

Aged abmst 53 years},

Chairman and Managing Qireater,
M/s.Srinévasa Mmerafs and Traderg; iJ.:d.,
No.10: 8; 102; 13* Fioor,

SwiSs Ccsmpiexg

349.33, Race COUFSQ Road,
Barzgaferemﬁﬁﬁ 801.

3. Mr$.K.Amndath§,

D/0 Yﬁxlaidu,

Aged about 49 years,

I\£0.1D1 8:. 102, 15* Fiaor,

Swiss; Cempiexf ' 4_  -_ 3- ~.
No.33, Race Ceurse P;07a_Td',  
ﬁar1ga§c:.»re~S6Q O01.   '

A pae~tne>>sh:_;5'~Vaﬁ;;>i:=a«w.. ,   
Havé :":_g__VEts»;f;e1'g § 2:;Ij;§rfe::§;_ ':c:ff:'{e* a__€.:_ V
E'*.Ef~'?C'"COé*¥":;;3.V§;3>(,  ' " 

Beaizh Rgadg'-:%?a«wm_vé;?;jbur%;'~v---._ ' '
Mangaf0re~575    

4. Mfs.Siddhés.wa'fé«_En~tér:z'at.Eon._a£if;. 

,. Respondents

( By Sré V';-£.a'k5hVz5:2is*:'e:3ré:§3,%n, Senior Ceunsei £05 £791 taand Sr? S.Ra3'end2'a,, ﬁdvecate «, 'A r ..... <4 V""15";é3%s_«.C"ffL$?E__%3%.T:§s ﬂied under Samar: 1: Q? 33% Arbétratéan am "{:Q:"%.:_:§Eiat'é'Qr: Act, 1996 praying ta appaint Mrjazstige 'Sh§vasZ*:~an'ir;:ar Ehat car any sthar arbitrator as the Soie 5'»§rbifr_ai:G'r"'te adjudicate the ﬁispaste that have amen between ~§:m:vg3é':§té0ner am the rewanéents and etc, Yhés CM? having been ézearé anﬂ reseraseé fer oréerg an _4"'~'e%57"--TVFebruary 2&3, ps*m2c§2.:m:"&§ the gama an ibis @3212"

125/2, EUL/'53"S; lO9;'F3'3, 218/ZIP}; 111,/F31 and 1113/92 at Hegarehaiii Viiiage cat' Birur Ham, §<ad:s.':*'~.. "7§TT:a§.«,:i<, Chikmagalm' Qistréct. In turn, the Wat?{§€Ir¥'1@Ef4"%:é"i?Zéf§'aéf;w;§j '€--§":

expert the iron are ﬁnes .:"€:'><ii4E'faC-¥é€'}C§V' '"*ffff;}f;'tEV f,tVi"¥_Eé afarementiened properties gfter ﬁ!5eff.::i_jE'r'*s(g \}éJ§?:A %:..5'.,rc:.n"

iower Fe cantent to ma ¥\*'£§;§;.E)ex;i" T:ffadiTr_":v_g {:'érhbany,, registered in Hcmgkong;..V_'T?1é€V'{:'§§?é{ ':ﬁ>;7f'--.':be a<f<jVr'2'1::"':a}:t ef $aEa and purchase cf iron Qr'"féV% entered into between :1" respendent, F"€;T.'}i'ES€E'"Et€€§' ﬁg produced at .»<'1x:*1r":e><tJ:V§?§é-'--<V"v per the Said contract, the 13* V26:-:53:Q05:3's:%.fi*fA:.Lj.'f;b$é_é*£,§.§':f1"ésszireﬁ ta suppéy $66,509 metz'§§;'ta;"j:mé :':f_§rb§': é'::ré fines by 38"' of Apréi 2006 am %f1e.4,dxE:EE\;?'aiéAr";i_:{:f Ema are firéeg was ta mmmence from 13':

'me made am manner 9? payment V msag é'§$@"---- $.p'ef'$§fE&£ in 31% $a§§ caatract, 33.3 gar Ciazgseﬁ céfhiract, the Qéﬁﬁiiﬂﬁﬂf had agreed {Q My a Sum amrg gt 231$ ﬁma :3? signing the Csntract arzé additéoaal mm of fl cmre appraximateiy within___seven ﬁays fmm the date at' gigrééng the contract, pr0xW:ji£:2'é'C3.:t%3';at the petétizmer wag satisﬁeﬁ that the 3??

pi"C}CE.ii"€(f§ emugh ﬁrm are .f§n'e«s_ fgtzr_ '¥":§tf4i:'1Qv._i',aé*;-:1!' transporting! The said paymenf'«Qf'--A.A§f25 cfﬁ;.f.{5es..r:f'2é§fé3.. E§*,!_ the petitioner was ta be ag.:;av.ai'n.s'i:*V..t%_%ss,=VV'd,Vé§'ii?éry of the first 2 Eakh metric'1:@.{jne$V'é't'*.ﬁf§{§;?7A peﬁ:é*}"r€e'E':;EC tonne. Further the §3et£t:0z:er"'£rira'§ of 35 crores Emmediateiy aftééiihe the iifting. As per the '7.:fh& petitianer made paymerzslf """ 1" respcsndent: Qt:

19.1G,2G G§." _ petitioner made Certain gjaymfgrivts.sand'-éff@:*ént 'déte$ UH 2"?.2,2OG6a Awarding ta the 2"' responﬁani infermed the 7£i:i:§E';:>:<°[ée'¥'s':'%%<:_at7j%;'E"ée 13: res onéem: is {he absamte ewnar § « . .. ﬂ .Qf thé' '.ﬁ;' .s':;E"%ed:,sEe pragerty am: that the respanéents 1 ' 'uar7é§VT;?4_.€a'a32 cawy {ism actixzéties 0:' picking am Eran are Er:

§3::ﬁ$ a3 §er the Qmzémmerzi Order ﬁateﬁ 6 2?'.9.,2OG5. Hewever', the agreement entered between the parties was vieiatee by the reseendents, ee, the éree ere fines were eet de3§ve'§ed..e:'Vte"'e§§§f':e"= petitieeer. eecerdieg te the gjeiitieeezq, iteee V' a sum of 2=10,13,s0§,0eo/e to :%"1ee~V__1 '7§V_A%es;§'e_eﬁee.t the ebeve centract en tn-eeeassereecee:".=eVF vf?ée 235' respondent, whe is the~€',;fha§:*V:*%ie':":I'j;:zrf:':i-._Meea§En§ Qirecter ef 3,5' responeer1t:~Compa'-ny.T'""§*he:~«._:egj.jtffe_emem: Contains the arbétratiee'";{::ei'ei1ee Since the respondents; getting the d§sputes resoiveeiv thz:9'e'ejg.h___ee ~.efe,§._tre:'er as eer the erbitretien cieese fr: 'spite ef'VVe§<'eE:ee§:eeé'ef notices in that regard, this eetEtf§.;e"s'e.§'EEe'e'*;::;%eg§§ee fer eepeéetmeet: 0?" en erbiirater. :Tee"'--e:etement of ebjeceeee ere fééed by the ree.;p1'e--e*deVef':e;._ Reseeneeet N052 has denied hie eégneitere gfeame'%e"t§1e"egreemee: ex eeeetéen xziee Aeeexerefe'.

"..;e<:.eer'd%eg: E0 the reeeeedenteg the eégeeteee ef '"'~-___""s'"eeg:}eeeee: e5'ei2 feeee ée the egreereeei és fergee em :''a if 1/ 3 'EX' 1 em g thée ieg examined 0:": eehatf ef' the petitioner and three witnesses are examineé an tsehaff ef the reseerzdents. Mrﬁiranjan Teééa, the Directer ef the."-3. Camgtsany. PWW2 is £'»'$r.[".'}eepaE«: .3:eAEe.,.__a finger print expert. DW-l is M'§'..GL:A}fLLe§.:ai:e*h: NOK2 herein, He is the Maﬁagﬁfzg Dihfeectere:e§ad~--;vC'h'ai}mae"V of the 15* resporzden*t«e-s:;ernpe'm,?.;'i' 'iI;)}!\i-2 "a?'is~3?* §V1 r.Naveen Kumar, He is the Mar:age_r'€:fV:"i5t.\.,f7§';§,;;.g§';3'_dentwcomeany. SW43 Mr,Rafe*e'e{g"B-a:i._g,,g 3'*V?§:e'§i<:hA_z_EEting expert, Beth the partiesihxazfegget' kespectéve decumerzts in suppert _ -

5. "As eeafcxziereer§'*:i«z:§':'e'é, the respondent No.2 has eenE»e;§"§":ée eEgi'2ezftiJ's?e Ere: Ame><ur"e~'A' which is marked as Ex;.?j?9¥~: _ é:is}gr§4:i;gthe eeurse ef evidence' in view of the ee.zf%':ee; éE*se'_'v_me§e'V.eueetéee that arises fer ceesiéeretiee by '*"wEzetE"2er the agreement dated ' 23&1Q.2:GGS eee been exeeuteaﬁ by Evkzﬁerueeéee er ee:'?"'.

in this regaré, it is reievami to new certaiﬁ admitted facts.

Tha petéticmer has mid an ad\;anceE«':_:'"iarr:Tz3{£2-5%:-- §f ?'1U,I_3,5G,OOG/'-- whéth has E:éé'r'sT"«rie'§:eE3.:é§:' t§y' 7tﬁae' centesting respondents. This RW~1 in his dagagition. InitiVé:a»i.:Vi:3;k; %50'%'§aMk"n§fvﬁggiﬁaaid to' the resgmndents aﬁééévment, am additionaé ameuzjt of Yhe baiance ammmi: a2\;a_s4_V;;?_:va4i§:'=_~:,';:.§%;Egrééq iagjfeement. 6 .. EQQGQ5 {Asmexu rew 2&3) 1'32 the said agreement; the seat sf :3'e:4s pi<3vnEie_r'9étA'._ "Fsi:d'L;1~campany gs affixed The .--v~.4_vsigr:':a~%:.uif§s _ef' C"E*:a.E_€'R?aﬂ/Maﬁagéng SEFECEQ? is fsunﬁ Er: «,LE>>: f?«';.'=., =: ,ﬁ.§'----.afGreme:"zti0neci§ respaszdani: 949.2 -- Ga:Ar_uixaéa %:" ?'i.E"}a:d denéeﬁ his signaéuresg There aye '~..«, *.aﬁmEEts:3ﬁ":.gégrzatures of ?v'¥r,G:;:"'uvaéah an recerdﬁ They "'LéA:*3_>_'.faund in regégteyeé Saie Deed datad m,3a2§$6 gE?x.@«2; and asga gr: E><,'E3'~}"' - am Eetmr éaieé 3!-352@{3ﬁ|t ' 'Y \ H} Garuvaiah has: admitted the Saie Seed Ex,P-2 and the Eetter dated 3.3.2666 E:><.?--?'. Csnsequentiy, he admit$ the signatureg fmisxd an these two dacumemgg. Z7. §-Eow@ve:*, as aferementéaraed, have Eed the evidence of the _e.3s€.R'--'i*ts_-'E';'e";;7_fPW§2.Vaﬁé".

DW~3.

The campetency <34' a E€a~ndv\;1€'{irikﬁéxﬁért Eé' V not chailangeds PW~#2V_ has""g'E§g'e§i"'-his ;§é'ia§'3'éd report which is marked at E><,ii5~-T.3;'V1,' if1.§;3f's. §r:§:';a& ts a definite c@s2c§u$.§v:m~ §'::'1':*e:§:;3~.sé'§§'aV§Lé're§V.f:5s.,:n§ £52 Ex.P~3 are that of Gu:m'v"a4'§af7,:"fI '*-. '§*h§'::.§:Ej__' he was amss-examined exten3EveEyL;*«..he:i St£:;--Q:3"-._th'€:"LVtest of crass examination. V-':j__ Ws;'L-':2"has idéﬁésed that he éid not absarve any A§.u'Vndén":és§.ivai f~d'_i.xzergenCe between the adméttad aﬁé disp-a§te<_§**;:§§~:iaEzgre$. ﬁawever, he has naiised naturai V 'é.;:a:fTéaté{3':*:~:§ in the admiiied aria? disputeﬁ S§Q?§§$iU€"€$g The _'§é:'*s:;;:?n mama: write 52? gig: Er: a :'s":&€%mné£&E §"¥E&§"§?'2E§'. / ,2 "There are bmané ta be naiaraé variatierm. Ever: if severai writings are rmade at a given paint 3? time, it wouid carztaiﬁ rzaturai variatims. Péathmg is bre;L:ghf~i3ut in the crassmexaminaticrz of PWWZ 50 as ta :j.f--$b'ét"E:%ig«€§ evidence.

Hewever, the same gas2naﬁ= be _'s.ééi<:¥ ~é:fi"

evidence of DW»~3. The %e_$ ':;s:nde'rs£:$ Vhave""..§'§<:aVr':'§ine&'VV DWMB --- Rafeeuiia Baigas a_.n--'**i;ié%§mé2«§rEtEn§"é:.><pvért. The %W~3 Qpined that the E><.Pw1. 60 not iaﬁy with E§1.e ;;$§.gn:3 tLs;9é§S Ejéiv the aémétted dacume€:::s--.,' E"r':V.'feéfze'r'v%V.:§Vvmrd$, §W-3 has $;:r£§"1@d that Guruvaiahfjgasvv ﬁQt4VA.s:g§i§_.ed €x.?~i. Extensive <:ro$5s~ .--v. e><a:ja'E5::f1a :tf_?Ei;~r§ éf"""':;"}¥:§{7_3v is maﬁa to shew thaﬁ SW--3 ~ rmt a band writing expert, but is 3 §:~4a%;§§*;¢EoVg :§*:';_7:: Eg admitted by SW3 that grapféoiagy Es ar*:~~§;Ey':$Es and Enterpretatéan Q? %sandwrét§ng as a 0:' éndeptb ggycboiogéaaé am gerserzaééty §_;frg,€?agtm€:":*i%;E Er': mg a:m§$w§><am§nai%@r§§ he further admits that hie henéwriting institute is a Grephoiogy Training Institute and has been Se statee in his Web Site. He further eepesee that he bee eerie eniy hemeiei»-ei:s;_dy ceuree Gr': fiarzdwréting aneiyeis and grepho that the materiai for the study wee,e___er":t %;e"%:ie'_';Eae'es'e.i "

is curious te mete here itse-if that report: which is shert one eiénjjnirjg 2:: 'Oniy*i' after PW~2 was examined an:i~~~hii.ef~.re';::AQrt vices-..fi.ied, DWWB gave a ienger version er' _§'a'is"v"Eii1'eee facts reveal teat an is eefegeiii vgiiitiiy };>rv': 3W»->3, If the evidence emf':i'P'§i'»f~2'V::€V!.ie -%:c:_fjTe.'¥_i«f.1_er:i _--:efc> with the evidence ef DW~3, erie_ Can' e_ee.e§s_;:_ﬁ'e:"E::'§et the evidence ef' PW~2 is E'aatiUi";3§"a:;'ida§'1§:§i_ Vr'é;i©'?°t is beiievabie arid aeceptabie, é}\;?i"seieeaelgui:A'§:§'§é:eAi.._reg3erE: of $W««3 appears {cs be deubtfui. §"JV'*93__«iAEi'ee'_~»_i.»v.depeeed that the ﬁzmeereeetaé difference v«Vbetv%'ee.e"«--V:jeee eigeeteree ef Geruxseéeh wee ieentifiee ':eeee£i;_.'ee" the det eeiew the eeeereeerieg end we siemt ~-.i.'.wEei:i'eerve gee: eeeve tee eigeeiufei 13 3 Saectim T23 of the Endian Eviﬁaance Act, 18?2, vests the pawer ta campare the ciisputm handwrétingfsigrza-tare wétifz the admitted handwriting/sEg.;7ature? But, we Court WEI! e:<e;*r:i_,*3é]':.~::ui;'::.if*:

pawer erzty in an exceptiena-3 {:E:*§um$tan€as.__ ';E"i'ié'$;3--:;ss%':. ~ can may tha mée sf EXQEFE if n:e§»t%'1.e'r .;:';Hei_:9%;"y' --'Ivcj:é£1$4_"_;ar'1_ exaert cw handwriting axgert is na't.Va§%a5i'é"abEe*. its case, the Cater: carmgtg but, Va'c.:;f"u{1de.§* S€€3;i:G_I_"': u"§"*:':3"'0t'51:§"'1e " V lndéan Evidence Act.V'~..Com§3r§'é§r1{"-.by 'Eﬁ'e# {iourt is permissibte ta appreciate-1 t§é[e 'tendered ta pmve thﬂe h a'§iC:"i&_*--~§i:Vi§A%.gi1j The Supreme Caurt in the case aff..s*iiArE._é4u%::~-- :_PA?.'I' i§AM (AIR 1979 SC 14) has _ a;bser3;';}ed thus ., V' V"

T. :f2a.ttar can be vigawea' frem avméher " . ;%:f*2gie? Aitfwéggh iherg E3 {:3 Isgai bar' 5% V £%;'j.e £;3:"ng big awn eyeg ta {samgare the .. ,;¥:5,5iz;§i*ea? wriiing wsifh me admitted wrifing, V' * .._é%;ze:: wiihaut the aid sf 5% eyiéeace §f any fsarsdwrfifng exgaerﬁg 3:3 Jssafge gémagfai as 3 gggfgu Ea?» matter 02' prudence and Cauéfan, heassfate ta base hi5 finding with regard to the s'der7tity 0:' 5 handwriting which forms: the sheefwanchor sf rim prgsecufiorr Case 5gai.r3sf: 3 person accused 0%" an Offence, safely {in wmparison T made by iﬂmsefﬁ If is therefor, n0'f - "-. "v advisable that a Judge shcuia' fake himself the task af comparingjhe a::':*77--£i§:=;:~§g:i*~.:: writing with the dfsgauifed oﬁe ;

whether the two agree with €555'ﬁgérfpef' ':"""Ca'f}'Lf.7': VV the prudent courge is :;o*--lo:E;f2:fai:?.V'i"i?;e' ~r::j:j.{;ar';':-$5"

and assigfanca 02' an eXp;e,:f;f* h' Aimaat the same é$$é;ré!va"{één:,:_:["an:.e 'mass by the S u p reme amt' : c*a,§eT.%.§§'EV._A)Ir SA wuvr MAJAGVAI as vs-5 STATE ofF4..kAR;y}a*Iaa¢:'1cAL' {.1997 (7) sec: 110} am in "thg cag?e ::; f.: 0,£sH.$i'}2A--*:*--:-IAN --«vs- KZSUDHAKARAN { 1995 'S CC-- ihe case sf THIRUVENGADA PKLLAI mvsw' afﬂfﬁvﬁfft-§}¥'§'"HAMMAL & Ammwsn ( AIR 2008 Se .4./ jj 'v"',i!§*§41); ti':-;g *A§ex Cam": hag abgerved thug :

£5 a maféer Sf €,3~:'§;"€§'?'38 ::§a:f:"9rf: arm? ;'m';'c:'§! Sﬁérgéégs, {ﬁe Caurz s:'2<:>:;§d I203? Kg 5/ PM»-

U'! mrmaiiy take 5.399;? kgeif the res§anss'bii:"ify cf comgaring the dfspaztea' signature wiff: £%f"'3a;=ﬂ__"'. 0:' the admixed signafurg as' handwritisyg I in £2578 ev'er22': cf the gifgivtesf daubt, fae5:>*§'ti;:a=;VV:"

mafter ta the wisdsszzm af expats;

aces not mear: that the Cé:4::I'f_"??..éés«'?r?;§C>'£° €'f7 e? f'*-... 'A pewer ta compare the a's".§;:§uteV"s§§:'natu:*é'%- ;g§.%fzf!_?2 V the adm:'t£"ea* sfgna£ure'V"L'».é_$: t'his?"._p{3;,»g-aerniviifs cieariy avaisable. 'g.<.{7derV"';S1eﬁi:*:it:f§?.._ ?'3 Ta?' Vibe Act." ' 3' V 2 % iieepiragﬂ .;t he €a_i§0v:é;r3'€'e%:'i;'§:jned ebservatiaras 6f the degignateé Midge Seems ﬁg E":.aw,? 'é;:f'a:::1"ié,; ﬁ~.t:E"s«e 'gartiaa ta §ead evidence an the q:se§tE€:LQ%'reEVL3§E.%égj_ fargery/fabricatier: 6? the .~.3§gr:«;'3ic§::;rg_"€'§v:.;s'2§""é:"z..._E?<:@-1* But twa different varséong, *,2:£"2a '§:§"t:1Q;§{3:f1*EE§%*;'s:ir1g are farﬁhmméng fmm PW-2 and §W- ' 3 *;és¢r?';'7<;:'<:§aA§.r{*;?'j_%:}:9.$ 'be the expertg in the §i'e§d, In this View rm ¥'S'§"a7f:f:ei'§ this Cam: ig cangtraéned ta campers the .'r.'i..'§_i:',':'T§.i'3;bi_..%$:'Az'.".E'§ ségmatureg {gum in Ex.?~1 with the adméiied . $vi§5na§ur"&$, §s£§§§"§§§'7§§§\,'; E ﬁavé Carefuiigz mmﬁﬁeéi rm :3 EN. 9}-,=«.':

dﬁeputed eignaturee with admitted signatures. Cm comparing, I find that there is no significant er_4.eje.f§<ed difference eetweee the admitted eigeetur'ef§r'e:':**;.:j§.,,fee?'. disputed eignaturee. I find that .%;h»e.._iéne"d'e'e:i'.i';t\§""'Eefthe-e déeputed signature :5 dear eut""'.eré:'§i_J writing movement; I eiso fé.v;§ti..e>freedore.,AV'*sd1~e't5i:i*':ﬁess,"'V ﬂuency and rhythm eed""e3ee in the admitted signateres. V%:"in_d_f:eAA{.gV§f' "eiewg speed er drawn movem"e'rie.e:eie I also do eet: find theee Vstepeirzg of pen and heeitatiien _ceeVEse, the det beiew the enderscdti.ni'geearid_ the eEe._ﬁi;"ebeve the signature found in the__edmEt:ed'*eignevideree are missing in disputed ei§g':1a;§e:f'eA.. ._"Seme of the signatures are having six e;"eedee"eV§f'_~»-eeiéee ereedee, "fhese miner verietiene may ﬂee e'4e§e'}"eE,.'".Teey eeeeer ie be eetueei verieeieee whiee i~ILj%:eee4..e'heeg3eeed deséeg the eeeree ef eigeaiure by the =ee:r*y pereee wee bee made the eiepeted eieeetere. 3; 3 However there is new remtoechirsg oer everwriting eff ups in the disputed eignemre. Hence, I M signatures fame in E><,¥>1taiEy ._5§'*grz-ee.§_'§'?e.:--f.;.vVVV::%:i'VV Gumvaiah fame in E:><s.P-«Z to P4~T?_.

9. This Court on Vc:'cr;.~.:=9:'i's.i.<:1"e%_ri§ff::_r;ff'h ef both the wiinesees, Le." 4¥~§'~}.t'»f__,'2 accept the repert sf PW-Zaf%:;:re¥;I3e:.§;t§eeeewéeeasens, Even etherwiseg Ztheiev cie}re:eeri'eve.e':§ef 'ewe admitted em disputed ﬁe its ewe eencmsiee thai the dispu_te_;d sfi%§me§tu:rVe:e 1:eE'£=;Vwith edmitteé signatures in eiif*eete~:*?e§:,_g:»ar':i.:.:uiare'; "" 'ﬁe View of the eame; it came: be eeie.ﬁheij::.§§'e_ eéegfegemeni between the parties eees eei: 'g ' 5eE;:_Ee'€ eee met: éjéej eeme is fabricated; " Nee eferemeetéened, it is egrther ceetentien reseeeeen: §\5e'2 that he eee reeeévee %1G,3.3,.50,gOOt3/~ tawards raising cantract, in respect cf which, the ﬁrafts were pregared, The cagies érafts am prcéuaecf at Anr2e:><a;s*es--«'R-§' These drafts ﬁe not baa: the $ign;"-*.A'z:~Lsr4e$ -:;§?" e"E'EV?1;Ve'E"':3f.:hveV "' parties. Therefere, the drafts caz:i'r';0}f Ejié the pzsrpose of thég CMP. Th'af"~a»;3a%f,u.'it33-._:u'£:2j:h'i:*:kjabie* that {me wouid pay adi:a_nCe'~Aa':'r1$IL;Eéf"-Q? %i G",':£3;SQ,GQG/--- witheut signing the agree-Etjééisti'; I_£':_t'gs,_,;;§;;;1'§:;i be against a normal human C'<:%;d¥:3L:eti:._ is §:ay"~é:i'.IVi:_?1V. sum withsut. any agreem:3e;._nti;_"';.'_ AC:§::Qr*d_in'gV:¥:§: i;.§:~§gT. ;4{V e'T:«i:_§;:;f":d'er3ts, %'1Q,13,$§, OGG/--- was paid tie-.9r::*t:V%€;:jQmé_i9'fﬁwards raising contract am it " "-°=.a:as~-': a;°n a<:ivvaA;3ceV'bpa'*i:§«"$y the getiticner. Yhis game an the 'fa?:s,'--;. éf' 'v4:Er:.':vfe_jnah}e. 1? mg stary of resgenden: 5%.}. is ,_ ta Em.-t~:__ ba_.E~ée%~.gL*;é:dI:,, them we respaadenis must have an imn :€.::ie mé.r2e;; m respﬁct af whim tha §&1;§'CEQE"?€§"' wag :0 ha T._"{'%§é~:*a5§s§szg canimczar. Admizteéﬁg. 'am respmden: $3.2 19 did not awn mine and therefgre, the quiestien of petiticmer being the raiging ::§ntraci:o:* dcaes mat ari.$fe.,"[~.,_ The afaremantianed ammsnt <3?

was paié frcm Octaber NOS iiii instaiiments. Yha 15' res;:::T:e::a:j1deré§_E'.~+:§., E%g?'g.jSr'§ni§;é'3%3V'*~ Minerais and Traders i_i:d.; o§§1ns lénd Gr fa patta ianci Respor;:..itfe]'~n_: became gartner sf M/5,Simhes:,*¢a}a:'»'1%§-fgizfné't§_.§§§3%%'V" which swam"

iron om there Qozﬁﬁ éjniract entered into of the mine which did mt I::>&i(:mg_ tit; <17'iLs:*:;§§;:';.§aAEi:V 'a.'%id 0? which firm Gurasvaiah "V"b.eca-Efgfe;»_A..;§a::tnerV"'a%"%:&* threa months aftar the entira §3__a§> ;j"§f:'e:":}i:';<;..ﬁ.m»:i§%re: 'made. £:§ iiﬁé 9? first gsaragraph Qf the ﬁraft Q?

"..j;faEA;sir2:;; aiientract --» A:mexs..;ra»'R~1Q', it is gtateﬁ mat "'~____" "GA§;s§*:§§§aéa?: wiil hangar aéé the mmmitmentg my Sugpiy ¢5.% which he had made prior to the said raising contract. which means, that grim" :0 the said draft reiating :0 raising cantract dateé 1Q.3.2OU§, there was cammitment an the part Q'? the respanderats tQv'~.';!§U.._££§§_§Vy iron are to the petitiener. This aspect M ~ remained unanswered by the resp.3'n':i«€mts_§ H 11'. The 2" resp:3rx<:iebr1':mGu4r*L.s3}a.iah i*{a1;:.:'w§*it't:§%s=vva"-..L ietiter dated 3t3s2oee m the §é§é_ti0ner§"~.%F'hé.'-Zccimgﬂéf the kk same is fauna? in the Qé.;§§:~r *§7V_E_€$:}"*sai§ iéitér reveals that respandentﬁ h&%:Ae....:E;sf§:s::§ t§4"avréS§:,%:Qs5t germiis far 20,0§€} it*on'h es ta issue amther permit far anQthéf*'*--«3O;f)VfC}G_ *::}§1':':;.u€és in 'ma Succeeding week. If "'>i:_If1e g";s_jé¢%:i§E_¢sz£:r wé'fav--.i:@«'ba the raigmg mntractor and that '*';:'i_f":<:%::'ff_e"'xe*«»"§;;~;{:=:"V,':.f*:s;> :.Q:wtraCi: far suppiy Qt' iron are by the :e§s';.3_§§"'ade;.r§,':'§'§-.V.*;50i Eha petitézsner, the saéé ietter wouié not ? '»-'~._ '§*:ave ?b7':3; e_ %2 Wfiiﬁﬁfé am the trangpart permit wmxici mt A T: '%1..a'xzej '.been géwa. Fhis iaiier am the Eranspsrt permit:

.§?;.rf§m§ faséa feiféﬁi Sghat §§*%e§*& wag a gammétment G5? the Xvi téat part of the respcmdents to supgiy iron are which is as per the cantract agreement E><.F'~1. The said lett;r:'§<_:§5i§0 acknawéedgeg the receipt 9? the mQn§.33_ ."'%::§3§«fj :Eh-::::_"'. respondents.

The respendents rely uvpaén thé'.:i'rafts cf.t'§'}'eA'ra'i':éi'r;~<_§V"~ centracts. Even the draft a:.g; %:*e*eme'r'e£"$_V"Ttoréigam the arbitration ciause. Thézesﬁt isa: cE;e,eaf'r=«..*I:_%1;a'i:.%the agreement: - Anne><;ure~'A', as wve!V!~ .3%,'--.Atihé".diiaft' agreements Annexures~'__§i--.9 ;:c;h£a':"r§ the arbitration

12. " I_t Es; f:!.,i'!7{'.Vh f;§'E° :_éu_ :ha;'r1§'§tted by the éeamed counsel _a;3pe"as_;rEi7g. 503*" '2"'eTsmnder:ts that the suit in is ﬂied by the mspcndents befmre £592@ ' ;.;,z:"%é£E_;:i:i:si;*:é.E Cévg Cam": fer éeciaaraizéea that the '.Va§re'éme?*%;t"éated 23.332305 (Armexur§~'A") ég no:

.jgé:';'z;-§..;f1e;'but is fabricated am fargm. In the said guitf 'iéérgf éggajé reiaiing :9 fmrgeryjfabricatim a? th& 133 Qraé and documentary, Both the parties have fuiiy particigated in the gtoceedings. As has been heid by the Apex Cmrrt in {Eng sage sf NATIONAL INSURANCE COMPANY LIMITEL? -~vs~ BOGHARA POL YFAB P}§._1T}_._fATE LIMITED { (2909) .1 sec 25.7 }, this Court aw-€%;:";s:;";».Ag jurisdiction unéer Sectign 11 of the Arbitratézﬁi change :0 decide the question"'éf"'ﬁr:r§;;er:*; e't:¢_:?-.11. Eur':-. Paragr"aph--23 of the said jud>gmen ii,. <>b$'€.rs.?ed"

"' Para-23 : It is c!eaEr'V--v.f}":>;?? f;'i/".'2::*._ .SL"3\?f?:ti'§.~'v.{'3'};§:?;fr§?7' the Act as gxpfaigygg' é3»::§;::rfz'r;..%S§BV?5 8: Cé;:,_, :j.'*2--.if 'Lé';ia:<e;"g.:a:*c:fp_:i*5:. __i::s:1€s faifing under the sec:<i>,*::_cf e:.faf@g7c:k%;.r,.:_'é'f?__}*aff§ed in any appiication gmder 4":f£€c;,-§c:;*:ir.ér: '*1 of {he Act; the Chief ._':j_j;}a;s§t§'c€r/h:'sAV"da3;<;.;5;nafe may tfecide them, if A " " ..;3e--¢ess:3fy',. _ by fakfna evidence, "5TA!fé«Eé_;_a__€;'{§e'§}§ be may ieave #2055 issues '~.<3pa+f;*r';' W7ia"h 5 direcffan $0 5158 Arbfizraf Trfbunaf T :"QKQ_%C:'§'e the game. if the Chief _}'u§t:'<:e 9;' "'fjr:'s designaie chaagés €53 examine {ﬁe 15.3125 'fang? a'e::;'a?e$ ii; fhﬁ ﬁrﬁigfrai Tribasnaf canrzai §'8-°€,>:3!??§}'?€ 351% game iggssek We £'f"*::'§f f"-' 1 2' \, /¢ if 'i

-ma A§e.V_p-keg?'v§"'*%§"ié':~r..vyei:é'§;*V§*::1g the preeeedmge £31 CM? {:55 the suit gs .}UStfCEf/'IE5 designate mil, in C/?OOSi}"?Q whether he wilf decide such issue er ieeve 60 the Arbitre! Tribunal, be guided abject ef the Act' (that is expeditiig erberatien process with 1_Tz.£f?{{??u:f?'1""js:;--:5?§C?é3~!v'*_ '7, Where :=._a1leneivtr'uc.r2S._ " Q interventien).

forczem//fabrfcetien areeerrzadefrg"reGer§i51:'7::§the document recordina c:/:'sz;:--=:5':.i--r€ze er' 3 full and final ,.-settienﬁefiff, weuid ./ibe aDDr0DI'f£3fE? if the" {3'f1jef _J::stft:e'g'f§pis--., ;:1'esfr;me te c2'ec:ic:¥es :"f7€3.,£€.5£f.§,,f%._.:'. Vv : "';;1e.e:f;s"r;«§;x:;hggs~:ié $u,§f§;§i;e:i}5 "ﬁjie%"éé=;xi::iﬁ,:j;f:c'e:'fV4'V§':~3 the parties an the qeestiee"«VV'of%V the agreement and the geneiner1_es$ 'ef't¥1e"ei§ne?:ures feeed in the agreemeet in "5s:§c.:.e'§":e%Va':::"3i"' ' Efegjce, met; eeee fer either 0f the games _ eésp'e*ee§§.':ef.:"' As the partiee have adeeeed evidence en H" .'A44"'V.vf£beVeaforvéewentéoned espeei, there is we embarge fer this is entertain tee CM? and ejeeéee the eueetéee reiaténg ta forgery/fabricatign sf the agreement in question.

13. in view 0f the §f?€}f'€i"i"iiEf"i{i<:)i'iV§€5jCi'..:f8{:itE:i circumstances at' the case; this f.:{)Li»E'At iis"«Qi"f2:--;*i§'~.;;.;;iEr'ii3:;iﬁ« that agreement is entereé .iis%::_Q beiziziseen iihéig:ia¥'tié5"z:s"~ per Anrzexurgog' an aagreement cmtain:-3 the arb%tratii:.i:"§"_¢i'§§Lu3bé:Vi;. diﬁiipiivtes have arisen bei:ween_:i-"ig 9§i"ti'&i§::'i,5«:i9i'i«:;ii__a?i'i9§V«§%i"i§;£."V"resoived. The mtice is the arbitration cgaijsa, -------- mt agmgd far a;3poiriii""ifie5'i"i'f: Hence, this is a fit case to appoint: aréL'£'irbv%tr}3'f%:oA:'~,_é;s:...'~§er the arbitration dause fauna '§§"'i a-ig:}ree5meV'f:it;* ***** Accordirigiy, the foiiawing arder is i3."¥'i3<"i*.'[3:%" " V Zi;,:";.<;:i$fé:. RiGurura};aﬁ, "Sri Mari i<m§a",. §'*i§.S@&, $3"

A X_"'§?~'AiQ7§'i+=i,.A Sr? C§'iiEE"&§UE' i""§Qi.,iS§§"iQ ﬁamgerative Saciety Ltd"

:i'.j?$"' Cr":::$s, iviaiiesmvgram, §£§§"i§8I§ﬁi"€'Q3, Ea agmiriiaé aa ',..u..-»-"""

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35 a seie Arbitreier te eeeide the diseute between the parties. The teamed Arbitrator er: receipt ef i:hev..e_:<;.;;:§y.V_ef this ereezj. seen enter won reference, iesue _:_ﬁ{::ti'e7e-'i:;::&..T'1::i%s..e' gaerties and then proceed te iieeeeixze eccercieeee with the prev§sie:§7s.V Cenciiietien Act, 1996.

Office is directed ;:tE<i:%«.ser--féAed this erV*eer te the ieamed Arbitrater fo:"tf):.a.!.i%§i"g--, A Office;é'e ';:i§s;;"a..,.;~;*52;e't:i«.I_:;:s:;;1' e}? the eréginai papers fiied, ﬁfe'r':e3;~,: e;E'e%{§§:.;2;~».:i*;i%§»':§*§e 'gﬁeweféee ie the petitéener to enebie :;he._ ;jet§9t;:§:':§1;efer~.pie:2gareduce before the Eeamed Arbitrater.

V5Pe5"EE:t§e'e..A_§e alieiﬂéed eeeeeeiegiya $63,?"

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