NATIONAL COOP. CONSUMERS FEDERATION OF INDIA LTD. Vs. UNION OF INDIA THROUGH CHIEF DIRECTOR OF PURCHASE

JUDGEMENT

(1.) The appellant is aggrieved by the order dated 6.2.1995 passed by the learned Addl. District Judge, Delhi allowing objections filed by UOI to the award dated 24.8.1983 published by Shri K.D.Singh, the learned Sole Arbitrator appointed by the Railway authorities.

(2.) The learned Arbitrator disallowed the claim for damages laid by Union of India by observing as under:-

(3.) Claimant was UOI. Respondent was the appellant before the Arbitrator.