RPN ENGINEERS CHENNAI PRIVATE LIMITED Vs. GENERAL MANAGER

JUDGEMENT

(1.) This petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 [for brevity 'the Act'] challenging the award passed by the Arbitral Tribunal dtd. 26/2/2022.

(2.) The petitioner participated in the tender process and was awarded the contract by respondents vide Letter of Acceptance dtd. 17/11/2017. The agreement was executed on 8/2/2018 and as per the agreement, the petitioner was required to complete the work within a period of nine months from the date of Letter of Acceptance. The contract period was extended from time to time. The further case of the petitioner is that they were required to execute additional works, which was not initially part of the scope of work made in the agreement and thereby, it increased the magnitude of the work and the value of the contractual work.

(3.) It is the further case of petitioner that the petitioner completed the entire work assigned as per the terms of the Agreement on 13/3/2021 to the tune of Rs.4,14,54,212.00 as against the agreement value of Rs.3,21,24,118.00.