UOI Vs. AMAR CONSTRUCTIONS

JUDGEMENT

(1.) This petition is under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as 'the Act') for setting aside the arbitral award dated 30.12.2009 passed against the petitioner and in favour of respondent.

(2.) The brief facts leading to this petition are as follows:-

(3.) On 30.12.2009, an award was passed in favour of the claimant/respondent for a sum of Rs. 29,02,192.36/- with an interest @ of 9%.