UNION OF INDIA Vs. SARAVANA CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) Challenge has been made in this petition as against the award passed by the Sole Arbitrator dated 31.03.2016.

(2.) The brief facts leading to the filing of this Original Petition is as follows :

(3.) The matter was referred to Arbitration proceedings and a claim has been raised for a sum of Rs.3,58,15,161/. The petitioner has also raised a counter claim on various heads for a sum of Rs.5,05,08,533.50 and the Sole Arbitrator, Mr.N.D.Bhagtkar, Chief Engineer was appointed and the claim statement and defence statement have been filed before the Arbitrator. The learned Arbitrator assessed the entire evidence and ultimately passed an award for a sum of Rs.54,67,606.00. However, rejected the counter claim. As against which, the present Original Petition has been filed.