UNION OF INDIA Vs. RAMA CONSTRUCTION COMPANY

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the A&C Act') impugning an arbitral award dtd. 20/11/2017 (hereinafter 'the impugned award') delivered by the Arbitral Tribunal comprising of a learned Sole Arbitrator.

(2.) The impugned award was rendered in the context of disputes that have arisen between the parties in connection with a Contract Agreement bearing no 01/EE/CAG (hereinafter the 'Agreement'). The petitioner is challenging the impugned award to the extent that the Arbitral Tribunal accepted Claim nos. 1.4, 1.5, 1.6 and 4 of the respondent.

(3.) The controversy in the present case arises in the following context:-