UNION OF INDIA Vs. K B JOSEPH

JUDGEMENT

(1.) This Writ Application involves a question as to whether only because a contractor accepts final payment, the same by itself disentitles him to take recourse to arbitration clause.

(2.) The parties entered into an Agreement on 20-7-1996 as regards the construction of Relay, Battery, Equipment and Generator rooms at Dupadu, Ulindakonda, Veldurthi and Bogolu stations between Kurnool town and Dronachellam stations.

(3.) The fact that differences and disputes arose between the parties as regards performance of their respective contractual obligations thereunder is not in dispute.