CHIEF ENGINEER, PATHANKOT ZONE Vs. BHARAT CONSTRUCTION

JUDGEMENT

(1.) THIS order shall dispose of the petition filed by the petitioners under Section 34 of the Arbitration and Conciliation Act,1996, hereinafter referred to as the 'Act' for setting aside the award dated 12.8.2004 passed by respondent no.2.

(2.) BRIEFLY stated the facts of the case are that a contract for provision of Md Accn for or at Dharamshala under Contract Agreement (CA) was awarded in favour of contractor by Union of India. The said contract provided for an arbitration agreement in case there was dispute in between the parties. An Arbitrator was appointed on 31.1.2004 for adjudication of the claims who entered into reference on 17.2.2004 and passed the award on 12.8.2004 vide which the petitioners were directed to make payment of Rs.14,31,837.59 paise which included award amount of Rs.9,07,327.70 paise plus interest.

(3.) REPLY to the objections were filed by respondent No.1 who denied the allegations.