KUNDAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment and order shall dispose of Suit Nos,2750A/1996 and 42A/1 997.

(2.) The petitioner was awarded a work contract by the respondent No.1 for providing and fixing EI and fans, power wiring, supplying and fixing wireways channel. In respect of the same, an agreement was also executed between the parties. The aforesaid contract admittedly contained an arbitration clause being Clause 25 of, the Agreement, while executing the aforesaid work, certain disputes arose between the parties consequent to which the petitioner invoked the arbitration clause.

(3.) The Chief Engineer, C.P.W.D., New Delhi, who was the appointing authority under Clause,25 of the Agreement appointed the respondent No.2 as the sole Arbitrator by his order dated 29/02/1996 and the disputes were referred to the said sole Arbitrator for his adjudication and decision. The Arbitrator entered into the reference on 1 5/03/1996. He received the evidence adduced by the parties and also heard oral submission. After enlargement of time for making and publishing the award, the same was made and published by the Arbitrator on 27/09/1996.