V.NARAYANA RAJU Vs. DEPARTMENT OF TELECOMMUNICATIONS

JUDGEMENT

(1.) Heard Sri V.S.R. Anjaneyulu, learned Senior Counsel appearing for the appellant and Sri K.L.N. Swamy, learned Standing Counsel appearing for the respondent.

(2.) The appellant herein had entered into an agreement dtd. 13/11/1990 with the respondent herein for construction of MAX-I building at Tanuku. However, the contract failed even before the work could commence. Both sides contended that the failure of the contract was on account of the actions of the other side.

(3.) The dispute was referred to arbitration, under the provisions of Arbitration and Conciliation Act, 1940. The Arbitrator, appointed in the case, passed an award dtd. 24/7/1995.