THYSSEN STAHLUNION GMBH Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) This is an International Award. It was made and published on 24/09/1997. By virtue of the award, the plaintiffs Thyssen Stahlunion GmbH (in short ' TSU' ) are entitled to the following sums :-

(2.) Defendant - Steel Authority of India Limited (in short SAIL) has assailed the award almost in entirety.

(3.) Disputes between the parties arose out of two contracts, one of which was admittedly a concluded contract against which supplies were made. It is dated 4.3.1994 which was subsequently amended on 12.5.1994 (hereinafter referred as "amendment'). Another is a disputed contract as no supplies were made against this contract.