DEPUTY CHIEF ENGINEER/CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues raised in both petitions being the same, these petitions are taken up together and disposed of by way of a common order.

(2.) O.P.No.319 of 2014 has been filed challenging the award dated 13.09.2011 passed by the Arbitral Tribunal under Section 34 of the Arbitration and Conciliation Act , 1996 ('the Act' for brevity) particularly in respect of the claim Nos.4 and 10.

(3.) O.P.No.977 of 2015 has been filed challenging the award dated 20.5.2011 passed by the Arbitral Tribunal under Section 34 of the Arbitration and Conciliation Act , 1996 ('the Act' for brevity) particularly in respect of the claim No.4, towards interest quantified at Rs.1,79,150/-