UNION OF INDIA Vs. TEJINDER KUMAR DUA

JUDGEMENT

(1.) The present objections have been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") against the Award dated 20th November, 2009. The respondent raised certain disputes which were referred to the sole Arbitrator before whom the respondent filed its statement of claim.

(2.) The relevant facts are that the respondent was awarded the work "C/O Link Road Under Pass" across Ring Road i/c slip road retaining wall for a tendered amount of Rs.1,16,56,344/- by the Executive Engineer on 14th August, 1995. The entire work was to be completed within eight months starting from 24th August, 1995. The stipulated date of completion was 23rd May, 1996.

(3.) It was the case of the respondent that due to various breaches on the part of the petitioner, the work could be completed on 28th March, 2000, after a delay of 1435 days. Thereafter, the dispute which arose between the parties was referred to the sole Arbitrator as mentioned above.