VISHAL BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE matter lies in a narrow compass. THE petitioner in this suit M/s Vishal Builders made a claim against the respondent Union of India. THE claims were referred to Arbitrator. THE sole Arbitrator Sh. N.H. Chandwani passed the award on 13.12.90. THEre are ten claims dealt with by the Arbitrator. THE Arbitrator had allowed partly claims No. 1 to 4, 7 and 9 in favour of the claimant-contractor and rejected the rest of the claims. THE operative portion of the award reads as under :-

(2.) THE learned counsel for the contractor fairly submitted that the claim No. 1 ordered by the arbitrator cannot be sustained. Accordingly, the award with respect to claim No. 1 stands set aside.