GENERAL MANAGER, SOUTHERN RAILWAY Vs. K R SUBRAMANIAN

JUDGEMENT

(1.) Aggrieved over the Order of the learned Single Judge setting aside the award of the learned Arbitrator in respect of Claim No.1 and 6, the present appeal has been filed.

(2.) The brief facts leading to file this Appeal is as follows:

(3.) Clause 17(2) of the General Conditions of Contract reads as follows:-