ISM AIRPORT TECHNIQUES Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) An agreement was entered into on 27.03.1989 whereby the petitioner was awarded the contract for extension of Cargo Handling System at the Cargo Complex, IGI Airport, New Delhi. Disputes arose between the parties and in terms of clause No. 4.23 being the arbitration clause of the agreement between the parties, the Member Engineering of the respondent appointed their nominee Arbitrator. The petitioner also appointed its Arbitrator.

(2.) A unanimous Award was made by the Arbitrators on 10.09.1992. A corrigendum to the Award was issued on 08.12.1992 in terms whereof the payment for certain claims was to be made in Deutche Mark (DM) and some part in Rupees.

(3.) A perusal of the Award shows that the same is based on the appreciation of evidence.