S. MANONMONY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Challenging the award dated 12.03.2007, the present original petition has been filed.

(2.) A contract valued at Rs. 69.72 lakhs was awarded to the petitioner on 24.04.2012 with a time limit of six months. This was for the proposed reconstruction of minor bridges. Finding that the petitioner did not complete the project even within the extended time, an order of termination was passed. The petitioner made about 14 claims as against the three counter claims by the first respondent. The Tribunal passed an award, while holding that the termination order was wrong, granting certain claims in favour of the petitioner. The counter claims of the first respondent were rejected. Though the first respondent did not file any objection challenging the award, as against the rejected claims, the present original petition has been filed.

(3.) Learned counsel appearing for the petitioner would submit that though the petition has been filed challenging the non-granting of the other claims, the same may be restricted to Claim Nos.2, 5 and 6 are concerned. Claim Nos.2, 5 and 6 are as follows: <FRM>JUDGEMENT_1197_LAWS(MAD)1_2018_1.html</FRM>