MUNSHI RAM Vs. RITES LTD

JUDGEMENT

(1.) Respondent's objection to the award dated 30.03.97 published by Sh. G.S.Rao, the sole arbitrator appointed to decide the claims of the petitioner are the subject matter of consideration by me.

(2.) Respondent (RITES) had awarded work pertaining to construction of 28 Type II and 24 Type III quarters to the petitioner in its proposed colony at I.N.A., New Delhi. Letter of intent was issued on 27.03.89. Contract required the works to be completed within 12 months. Admittedly, there was delay. Work was completed beyond 12 months.

(3.) After works were completed, there was a dispute pertaining to the bill finalized by RITES as payable to the contractor. RITES finalized the bill and held that Rs.1,17,62,877/- was payable. Contractor disputed the said finalization of the bill and claimed that amount payable was Rs.1,22,47,679/-. In fact, when parties proceeded to arbitration, contractor enhanced the differential claim to Rs.7 lacs.