PARMANAND ADVANI Vs. RAIL VIKAS NIGAM LTD.

JUDGEMENT

(1.) IA No. 1282/2015 (u/S 151 CPC for condonation of delay in refilling the petition)

(2.) THIS petition under Section 34 of the Arbitration & Conciliation Act, 1996 ('Act' for short) lay a challenge to the award dated September 10, 2014 of the Arbitral Tribunal to the extent the Arbitral Tribunal has not granted the entire amount claimed under Claim No. 1 and rejection of Claim Nos. 2,3,4 & 6.

(3.) THE petitioner invoked the arbitration clause by requesting the Managing Director of the respondent company to appoint an arbitrator. The Arbitral Tribunal was constituted which entered reference on January 31, 2013. The petitioner herein had in all made the following six claims before the Arbitral Tribunal: -