M/S. OIL AND NATURAL GAS CORPORATION LIMITED CAUVERY ASSETS, MM DEPARTMENT, KARIKAL Vs. M/S. TRICHY CONSTRUCTION COMPANY NO.10, KARUR BYE PASS ROAD, CHINTHAMANI, TRICHY

JUDGEMENT

(1.) This Original Side Appeal is directed against the order of the learned single Judge, dated 20.03.2015 in O.P.No.427 of 2011, dismissing the O.P, by confirming the Arbitration Award.

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

(3.) The Arbitral Tribunal after hearing both sides passed an Award directing ONGC to pay a sum of 29,29,397/- together with interest at the rate of 12% p.a. from the date of award. Challenging the Arbitral Award, ONGC filed the O.P and the learned single Judge, dismissed the O.P. Aggrieved by the order of the learned single Judge, ONGC has preferred this Appeal.