FRANCIS KLIEN PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THESE are objections on behalf of the respondent Union of India to the award made on 30.12.1991 by Shri I.C. Achuthan, Additional Legal Adviser to the Government of India, Ministry of Law, Justice and Company Affairs, Department of Legal Affairs. Shastri Bhawan, New Delhi, who was appointed as the sole arbitrator by the Director General of Supplies and Disposal, Office of the Directorate General of Supplies and Disposal, New Delhi to enter upon reference and make award in accordance with law with respect to the disputes which had arisen between the partier.

(3.) IN view of the dismissal of objections, the award of the arbitrator is made a rule of court and decree in terms of the award is passed. Decree sheet be drawn in accordance with law. Award shall form part of the decree Claimants shall also be entitled to interest on the awarded amount from the date of decree till payment @ 12% p.a.