LAWS(DLH)-2001-12-53

KRISHAN KUMAR MADHOK Vs. UNION OF INDIA

Decided On December 19, 2001
KRISHAN KUMAR MADHOK Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) On 11/02/1997 this court made the award a rule of the court and remitted the disputed part which as riot appropriately calculated by the arbitrator. The findings of the court are:-

(2.) The arbitrator has now calculated the amount.

(3.) The learned counsel for Union of India wanted to assail the findings and refer to some of the documents that have been filed. During the course of submissions it was conceded that these documents had not been filed before the arbitrator. Once that was the position indeed the objector/Union of India cannot refer to those documents for the first time pertaining to facts in court. The contention in this regard necessarily has to be rejected.