UNION OF INDIA Vs. KRISHNA CONSTRUCTIONS COMPANY

JUDGEMENT

(1.) By way of this petition, under Sec. 34 of the Arbitration and Conciliation Act, 1996 ["the Act"], the petitioner Union of India ["the Union"], assails an arbitral award dtd. 17/12/2021, by which a learned sole arbitrator has awarded a sum of Rs.1,05,56,800.00 to the respondent, alongwith interest.

(2.) The disputes between the parties arose out of a contract for construction of a school building and quarters, for a Kendriya Vidyalaya at Chhindwara, Madhya Pradesh. The contract stipulated that work was to commence on 1/1/2017 and be completed within 12 months, i.e., by 31/12/2017.

(3.) The Union contended that progress of the work was inadequate, and therefore, terminated the contract on 4/4/2019. The final bill was passed in May 2020.