MODERM CONSTRUCTION CO DELHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS suit has been filed on behalf of M/s. Modem Construction Company (hereinafter referred to as the claimant) under Sections 14 and 17 of the Arbitration Act, 1940 (hereinafter referred to as the Act) and in this suit it has been prayed that the Arbitrator who is defendant No.3, be directed to file the original award dated 7.12.90 and the said award be made rule of the Court.

(2.) NOTICE was issued by this Court to the Arbitrator to file his award dated 7.12.90. On receipt of the award, notice was issued to the parties. Objections against the award have been filed by the respondent-UOI vide objection' petition bearing IA No.6891/91. The claimant has controverted these objections. The following issues were framed on 31.3.1992 :-