C LYALL AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of issue No. 1 which was ordered to be tried as a preliminary issue. The issue is in the following terms:-

(2.) The petitioner is a partnership firm and claim to have executed the work of strengthening of existing runway and construction of Taxi AND OTHERS A track and Apron at Bakshi-ka-Talab Lucknow, pursuant to agreement No.2/EE of 1962-63. As some disputes arose between the parties out of the said contract, Shri N.K.Aggarwal, respondent No. 2, was appointed an Arbitrator by the Additional Chief Engineer, Calcutta vide his communication, dated March, 28, 1966, to adjudicate upon the disputes.

(3.) After hearing the parties the arbitrator made and published his award on February 2, 1971, decreeing the claim of the petitioner against Respondent No. 1 to the extent of Rs. 7,12,459.97.