UNION OF INDIA Vs. RAM

JUDGEMENT

(1.) -These three cases relate to two awards delivered by Miss K.P. Sarojini, Arbitrator, of the date 3-5-1979 on disputes and differences inter se parties arising under agreement No. 4/EE/74. The contract was for construction of residential accommodation at Hauz Khas of 32 type I quarters phase II. The necessity for giving two awards arose as the disputes were referred to arbitration at different stages.

(2.) OBJECTIONS have been filed to the awardby the Union of India, and those agitated at the time of arguments, relate to the non-allowance of its claim of Rs. 19,727.96 p. which had been deducted by the Union of India from the bills of the contractor for delayed execution of the work, and the awarding of interest at the rate of 6% per annum on the amount allowed to the contractor.

(3.) LOOKED at from these aspects, it cannot be said that the awards in thc present cases are wich which the Court should interfere or hold that they suffer from an apparent error of law. After all the contractor had also made allegations of delays on the part of the department in furnishing designs, drawings and material. Whether they were correct or not, was for the Arbitrator to determine. There is every reason to presume that the Arbitrator took into account all the contentions and the respective cases of the parties while giving his award.