STATE OF GUJARAT Vs. BHAGWATI CONSTRUCTION COMPANY

JUDGEMENT

(1.) This First Appeal under Section-37 of the Arbitration and Conciliation Act, 1996 [for short The Act, 1996] is at the instance of the original applicants and is directed against the judgment and order dated 19/01/2017 passed by the Judge of the City Civil Court, Court No.8, Ahmedabad in the Civil Misc. Application No.349 of 2008 filed by the appellants herein under Section-34 of the Act, 1996 for setting aside the arbitral award passed by the Sole Arbitrator appointed by this Court in the Arbitration Petition No.20 of 2014.

(2.) The subject matter of this First Appeal can be gathered from the facts recorded in the award passed by the Arbitrator. I may quote the relevant paragraphs of the award.

(3.) The Arbitrator having regard to the pleadings and the rival contentions of the parties framed the following issues vide Exh.88.