MODERN NEON SIGNS Vs. UNION OF INDIA

JUDGEMENT

(1.) MESSRS Modern Neon Signs, petitioner herein, entered info a contract with the Central Public Works Department (C.P.W.D.), New Delhi on August 30, 1958 for providing decorative lights in the entire area of the Exhibition Grounds, situate on the Mathura Road, in connection with the Exhibition (India)--1958. The agreement contained an arbitration clause. Disputes arose between the parties and they were referred to the arbitration of Mr. M.K. Koundinya. The arbitrator gave his award on November 7, 1975.

(2.) TO appreciate the point in issue, it will be useful to set out the relevant part (xf the award and it reads as follows :- <FRM>JUDGEMENT_568_ILR(DEL)1_1978Html1.htm</FRM>