FCI Vs. KULTAR SINGH AND BROTHERS AND ORS

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner challenging the Impugned Arbitral Award dated 12.09.2014 passed by the Sole Arbitrator appointed by the Indian Council of Arbitration in Arbitration Case No. 907/2010 titled Food Corporation of India v. M/s Kultar Singh &Brother and others.

(2.) The disputes between the parties relate to the claim of damages by the petitioner under the Agreement for 'Storage-Cum-Milling of FCI Paddy Stored in Millers Permises into Conventional Raw/Parboiled Rice' dated 21.02.1995 (hereinafter referred to as the 'said agreement').

(3.) In terms of the said agreement, the petitioner had supplied 18,560 bags = 12064-00-000 quintal of paddy of super fine quality to the respondent no. 1 for the purpose of storage and milling of the rice. Some of the terms of the said agreement are reproduced herein below:- <FRM>JUDGEMENT_134_LAWS(DLH)2_2018_1.html</FRM>