CHENDUR ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the claimant and the petitioner has filed this petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 [for brevity 'the Act'] challenging the award passed by the Arbitral Tribunal dtd. 14/10/2020 insofar as the rejection of claim Nos.9 to 12, 14 and 15 made by the petitioner.

(2.) The case of the petitioner is that the Southern Railway called for bids for the proposed new BG Track between Tindivanam and Nagari (via) Walajah Road - Proposed Construction of Major Bridges, Foundations, Substructures & Superstructures to the following spans:

(3.) The petitioner participated in the bid and was declared as a successful bidder and Letter of Acceptance [for brevity 'LOA'] dtd. 22/3/2012 was issued by the respondent and the contract was awarded to the petitioner for a contract value of Rs.6,85,37,773.00. Thereafter, an agreement was entered into between the parties on 12/7/2012. Subsequently, the contract value was also revised to Rs.7,32,87,528.00 by way of a rider agreement dtd. 17/11/2016.