JAI PRAKASH Vs. CENTRAL PUBLIC WORKS DEPARTMENT,

JUDGEMENT

(1.) Heard Mr. V.K. Kohli, the learned Senior Advocate assisted by Mr. Kanti Ram Sharm, the learned counsel for the appellant and Mr. Rajesh Sharma, the learned Standing Counsel for the respondent.

(2.) In this appeal, the contractor of the respondent has assailed the judgment passed by the learned District Judge, Haridwar, on 11/10/2011 reversing the arbitral award passed by the sole Arbitrator Shri K.N. Aggarwal in connection with dispute regarding agreement No. 6/EE/RCD/2003-04. The judgment impugned has been passed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act for brevity).

(3.) The facts of the case may be briefly stated as follows:-