MODERN BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) These are the objections to the award dated 13.9.1990 filed by the respondent-UOI. The Arbitrator Mr. N.H. Chandwani, Chief Engineer, CPWD was appointed by the respondent-UOI.

(2.) The objections have been filed on behalf of Union of India. However, nobody is appearing to press the objections. Accordingly, the objections are dismissed.

(3.) The petitioner has made a claim for Rs. 6,38,014.00. The Arbitrator has only awarded a sum of Rs. 130,598.00 with interest. The award is a reasoned award. I have gone through the objections. None of the objections fall within the parameter which warrant interference in terns of the law laid down by the Hon'ble Supreme Cout as detailed in the judgment of this Court in M/s. Chadha Construction Co. v. Union of India & Anr. (Suit No. 1039/88).