AMBIKA CONSTRUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal is preferred by Ambika construction Company a Contractor with Indian Railways. The appeal is preferred by the said appellant being aggrieved by the modification of award by the District Judge, which was passed by the Arbitrators.

(2.) The facts are as follows -

(3.) The respondent justifies order passed by the District Judge. The respondent denies that there was any delay on the part of the respondent in supplying the material, drawings etc. It is the contention of the respondent that in fact the appellant-contractor did not carry out the work in time.