DEPUTY GENERAL MANAGER/GENERAL, SOUTHERN RAILWAY, PARK TOWN, CHENNAI Vs. STRONG ENGINEERING CONTRACTORS, THROUGH ITS MANAGING PARTNER, Y ABDUL HAMEED

JUDGEMENT

(1.) The instant petition has been filed by the petitioners/Railways challenging the Arbitral Award dated 28.09.2017 passed against them. The Arbitral Awad has been passed against the petitioner for a sum of Rs.20,57,829/- together with interest at 10% from 12.09.2013 till the date of Award.

(2.) The service was effected on the respondent through substituted service. The respondent has not entered appearance either in person or through counsel. The name of the respondent has also been printed in the cause list today.

(3.) The petitioners have challenged the Award primarily on the ground that under the contract entered into with the respondent, the petitioners are not liable to pay any interest in respect of any sum payable under the contract.