SURENDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.S.S.Soneja, Chief Engineer (NDZ ) II, CPWD, New Delhi was appointed as the Arbitrator by the respondent as disputes arose between the parties. The Arbitrator entered upon the reference on 6/09/1993 and after adjudicating the matter, made and published award dated 13/03/1995. By means of this application, the respondent has filed objection against award of certain claims.

(2.) Objections to grant of claim nos. 2, 3, 9, 10 and 14 are of similar nature and can be disposed of together.

(3.) Against Claim no.2 preferred by the petitioner, the Arbitrator awarded a sum of Rs.22,500/-. This was on account of difference of quoted rates and rates paid. The objection is that the Arbitrator ignored the objectors' contention that difference in the rates claimed are because of abnormally high rated items and Arbitrator has not given reasons while awarding this claim.