KAMAL KUMAR Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner-claimant for making the Award dated January 8, 1996 rule of the court and for issuance of decree in terms thereof.

(2.) The respondent invited tenders for providing railing of central verge from National Highway 8 to the beginning of diversion of approach road (Centaur Hotel crossing) in Delhi. Pursuant to the aforesaid invitation the petitioner tendered for providing of railing at Central verge on January 27, 1994 and as he was the lowest tenderer he was awarded the work by acceptance of tender on February 21, 1994. An agreement dated February 22, 1994 as a consequence was entered into between the parties. The same contained an arbitration clause 25 which reads as follows:

(3.) The disputes and differences arose between the parties and in terms of the clause as mentioned they were referred to arbitration of Mr.R.J.Bakhru, Chief Engineer (Retd.) C.P.W.D. who was appointed by the Chief Engineer (ARC Project), Airports Authority of India, New Delhi vide his communication No.CE/ARC/3/95/765 dated May 9, 1995. The said arbitrator entered upon the reference on May 15, 1995. The following disputes were referred to for adjudication: