GLOBE CONSTRUCTION CO. Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) By this petition under Sec. 34 of the Arbitration & Conciliation Act, 1996, the petitioner has raised objections against the award dated 21.10.2008 of the learned Arbitrator.

(2.) Brief facts relevant for the purpose of deciding this petition are that the petitioner had executed civil work for the respondent and thereafter raised a dispute about non -payment of certain claims. This dispute was referred to the Arbitrator and learned Arbitrator after considering the pleadings and evidence of both the parties passed the award. The claim raised by the petitioner and the amount awarded by the learned Arbitrator are as under:

(3.) Apart from allowing claims of the claimant to the above tune, the learned Arbitrator also awarded amount of Rs. 30,000/ - to the petitioner towards cost of arbitration. Thus, the total sum awarded to the petitioner was Rs. 12,46,118/ -