RALHAN LAL CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) These are the objections filed by respondent No.1-the Union of India under sections 30 and 33 of the Arbitration Act, 1940 (for short the Act) against the award dated 7/05/1993 made and published by the sole arbitrator Shri S.S.Juneja.

(2.) The award is challenged on the ground that the arbitrator has failed to appreciate the evidence and material placed before him while awarding:

(3.) I have heard learned counsel for the parities. The main thrust of argument of learned counsel for the objector-Union of India is that since the claimant had given an undertaking to the department that he Would not be charging any extra amount for substituting cement mortar for lime mortar the arbitrator should not have ignored the said undertaking and awarded a sum of Rs.31,356.00 to the petitionerclaimant. It is also submitted that the interest awarded and the costs imposed are also unjustified and/or excessive.