LAWS(P&H)-2012-11-528

KRISHAN LAL RAILWAY CONTRACTOR Vs. UNION OF INDIA

Decided On November 02, 2012
KRISHAN LAL RAILWAY CONTRACTOR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Railway Contractor Krishan Lal has filed this first appeal assailing judgment dated 15.09.2004 passed by learned Additional District Judge, Ambala.

(2.) Dispute between appellant-contractor and respondent-Union of India arising out of a contract given by respondent to the appellant was referred to Arbitrator who gave award dated 23.12.2002 thereby awarding Rs. 3,80,300/- to the contractor payable by Union of India along with interest @ 12% per annum on the said amount w.e.f. 17.01.1999 till 23.12.2002 the date of award, payable within sixty days from the date of publishing the award failing which interest was also payable @ 18% per annum for the period beyond the date of award.

(3.) Union of India filed petition under Section 34 of the Arbitration and Conciliation Act, 1996 (in short, the Act), assailing the aforesaid award dated 23.12.2002 on various grounds.