PK OVERSEAS PVT LTD Vs. MANOJ BUILDERS

JUDGEMENT

(1.) THE challenge by the Union of India (UOI) in this petition under Section 34 of the Arbitration and Conciliation Act, 1996 (Act) is to the Award dated 26th March 2009 passed by the Sole Arbitrator in the dispute between the Petitioner and Respondent No.1, M/s Manoj Builders, arising out of the award of the work of widening of Delhi-Rohtak Road, NH-10 from 4 lanes to 6 lanes from RD 16.500 km to RD 21.300 km.

(2.) THE learned Arbitrator allowed Claim Nos. 1 to 4 and 8 preferred by Respondent No.1. Further, he awarded Claim No. 13 relating to interest as well as Claim No. 14 relating to costs. In all, the Petitioner was to pay the Respondent No.1 an amount of Rs. 30,30,310.99 inclusive of interest. Future simple interest @ 8% per annum was awarded from the date of Award till the date of payment. Future interest was directed to start after a grace period of three months from the date of the Award.

(3.) AS regards Claims 1 & 2, having examined the impugned Award, this Court is unable to be persuaded to hold that it is contrary to any clause of the contract or any provision of law.