UNION OF INDIA Vs. OM CONSTRUCTION

JUDGEMENT

(1.) The present petition under Section 34 of the Arbitration and Conciliation Act challenges award dated 3rd May, 2009 passed by the Ld. Sole Arbitrator.

(2.) The Respondent - M/s. Om Construction Co. (hereinafter "Contractor") was awarded a contract for construction of Government Senior Secondary School at Anand Vihar, Delhi vide agreement no. 13/EE/DC&LC/DA/2001-02. As per the contract, the value of the work was estimated at approximately Rs.2.93 crores. The date of commencement of work was 19th October, 2001 and stipulated date of completion was 18th April, 2003. However, the actual date, when the completion of work took place, was 15th May, 2004. The Contractor raised various claims before the Ld. Arbitrator which have been decided in favour of the Contractor. The objections in this petition are restricted by Ld. Counsel for Petitioner - Union of India (hereinafter 'Union of India') to Claims No.2 (sub-items 2 and 3), Claim No.7, Claim No.8, Claim No.9 and Claim No.10.

(3.) Mr. Angad Mehta, ld. counsel for Union of India has taken the Court through award dated 3rd May, 2009.