V. KRISHNAMURTY Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under section 37 of the Arbitration and Conciliation Act, 1996 (for short the 'Act') is directed against the order dated 8th June 2016 passed by the learned Single Judge whereby the appellant'/claimant's petition under section 34 of the Act has been dismissed upholding the award passed by the learned sole Arbitrator.

(2.) The appellant was the beneficiary of a three year contract of "bulk advertising rights" awarded by the respondents namely General Manager, Western Railways, Churchgate, Mumbai for the Andheri, Jogeshwari and Goregaon Railway Stations in Mumbai. Disputes had arisen between the parties in relation to the said contract.

(3.) The appellant inter alia had raised a claim for Rs.51,88,135/ - along with interest against the respondents. The prayer clauses in the statement of claim, read thus :