POLO SINGH AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) CERTAIN disputes had arisen between the parties under Agreement No.38/EE/PWD-28/DA/88-89 in the execution of the work of construction of Police Line and residential quarters for police department at Pitampura, Shakurpur, Delhi and the same were referred for adjudication to Sh.V.Nainani, Arbitrator, in the Ministry of Urban Development - Respondent No.2 herein. After hearing the parties and perusal of record, the arbitrator made and published his award on 2nd March, 1994. The said award was filed in Court and notice of filing the same was given to the parties. The respondent has filed objections to the award.

(2.) THE arbitrator has awarded a sum of Rs.15,000.00 to the petitioner under claim No.1; Rs.10,000.00 under claim No.2; Rs.2,09,494.91 paise under claim No.4; Rs.3,134.55 paise under claim No.5; Rs.36,000.00 under claim Nos.7, 8 and 11; Rs.5,732.00 under claim No.10. All other claims of the petitioner were rejected. THE arbitrator has also awarded simple interest at the rate of 12 per cent per annum from 6th February, 1993 till the date of .the award on the amount awarded against claim Nos.1, 3,4 and 10 only. THE arbitrator had also awarded interest at the rate of 12 per cent per annum on the awarded amount from the date of the award till the payment of the decree.

(3.) IN view of the discussions made above, the objections of the Government to the award are dismissed. The award dated 2nd March, 1994 is made a rule of the Court and a decree in terms of the award is passed in favour of the petitioner.