UNION OF INDIA Vs. INDIRA RAI

JUDGEMENT

(1.) This petition has been filed under Sections 14 and 17 of the Arbitration Act, 1940 for filing of the Award dated 12th November, 1987 and for making the same rule of the Court. The petitioner Union of India entered into a contract for renovation of sample room at Red Fort, Delhi vide agreement dated 18th August, 1979 bearing No. B/87090/DGI/VEH/TCV(STAT). The said contract contained an arbitration clause (Clause 6) wherein it was provided that in case of any differences and disputes arising between the parties out of this contract, the same shall be referred to arbitration. The said clause (6) may be read as follows:-

(2.) In pursuance of the abovesaid clause an arbitrator was appointed vide communication dated 16th July, 1981 which reads as follows:-

(3.) The arbitrator rendered his Award on 12th November, 1987. The claims of the respondent no. 1 were dealt with in the following manner:- "Claims by Mrs. Indira Rai Union of India represented by Joint Secretary (Supplies), Department of Defence Supplies, Ministry of Defence shall pay to the Claimant, Mrs. Indira Rai the amount set out hereinunder vide column against respective item. <FRM>JUDGEMENT_312_DRJ44_1998Html1.htm</FRM>