UNION OF INDIA Vs. TODARMULL INFRASTRUCTURES PVT LTD

JUDGEMENT

(1.) Heard.

(2.) The factual matrix, relevant for decision of the controversy in this case are in narrow encompass stated as infra.

(3.) The appellant herein invited bid for certain works of extension. In response thereto, the respondent submitted his bid and the same was accepted leading to an agreement between the parties which was signed on 24/2/2014. Later on, dispute and differences having arisen between the parties, agreement was terminated on 9/9/2015 by the appellant. The respondent-contractor invoked arbitration clause. The sole arbitrator adjudicated the dispute and passed an award for a sum of Rs.1,16,23,825.00 along with interest @ 10% per annum in favour of the contractor. The sole arbitrator also directed the appellant to bear its own cost and also to pay Rs.4,00,000.00 towards cost to the respondent-contractor. Counter claim of the appellant was also dismissed.