UNION OF INDIA SERVICE THROUGH ENGINEERIN-CHIEF ARMY HEADQUARTERS Vs. DHAL CONSTRUCTIONS COMPANY THROUGH ITSPARTNER SHRI JAIGOPAL DHAL

JUDGEMENT

(1.) HEARD learned Advocate Mr. J. Vaz for the Appellants and of Mr. Usgaonkar, Sr. Advocate for the Respondents.

(2.) THIS is an appeal by Union of India, aggrieved by the impugned Judgment and Order dated 28.4.2003 passed by the Civil Judge Senior Division at Mapusa in C.M.A.No.295/97/B and Special Civil Suit No.97/97/B, thereby making the arbitral award the rule of court and dismissing present appellants' objections to the arbitral award.

(3.) PERUSAL of arbitral award discloses that certain facts are held proved in favour of contractor. Those are as follows:-