This appeal arose from disputes among family members regarding the family businesses and properties. The parties agreed to resolve their disputes through arbitration. Two arbitrators, Mr. Pramod Kumar Khaitan and ... Mr. Sardul Singh Jain, conducted the arbitration, leading to an award on 6th October 1996. The respondents challenged the award in the Calcutta High Court, arguing that arbitration by two arbitrators was against Section 10 of the Arbitration and Conciliation Act, 1996, which mandates that the number of arbitrators must not be even. The High Court set aside the award, and the appellant brought the matter to the Supreme Court.