N SRINIVASULU REDDY Vs. SOUTHERN RAILWAY REP BY ITS CHIEF PROJECT MANAGER, GAUGE CONVERSION II, SOUTHERN RAILWAY

JUDGEMENT

(1.) This O.P. has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter called 'the Act') to set aside the award dated 13.1.2003 passed in O.P.No. 122/2000.

(2.) The brief facts of the case are as follows:

(3.) The following grounds have been raised by the petitioner to assail the award: