UNION OF INDIA Vs. B.S. SANGWAN

JUDGEMENT

(1.) This is an appeal filed under Section 37 (1) (C) of Arbitration and conciliation Act, 1996 read with Section 13(1) of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 for setting aside the judgment dated 05.09.2017 as well as the impugned arbitration award dated 21.01.2017.

(2.) The necessary facts as noticed by the learned Single Judge are as under:-

(3.) Post handing over the inventories, the respondent raised the claim with respect to keeping watch and ward of railway property round the clock for a period between 30.04.2010 to 31.03.2012 during which time, as per the case of the respondent, the respondent had deployed watch and ward for the area in question. Since the claim of the respondent was settled, the respondent invoked the arbitration clause and since the appellant herein failed to appoint an arbitrator, a petition under section 11 of the Arbitration and Conciliation Act, 1996 was filed. A retired District Judge was appointed as a sole arbitrator, who rendered his Award on 21.01.2017. Objections to the Award stand dismissed by a learned Single Judge of this Court, which has led to the filing of the present appeal.