SURINDER KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Disputes pertaining to the 'Contract for supply of Meat dressed at Narian' sanctioned vide CD No. 29 of 1973-74, for the period commencing from 03.05.1973 to 31st March, 1974, were referred to the Arbitration of Major General A.M. Sethna, General Officer Commanding, 25 Inf. Division. His Award was, however, set aside by this Court on March 11, 1987. During the pendency of the Appeal preferred against the order setting aside the Award, the Contractor died. Union of India's Appeal against the order setting aside of the Award, was disposed of issuing directions for appointment of a new Arbitrator.

(2.) The Award made by the Arbitrator appointed pursuant to the directions of the Court, was again set aside by the Court allowing the Contractor's Son's application under Section 30/33 of the Jammu and Kashmir Arbitration Act, 2002, referring the matter back to the Arbitrator.

(3.) In terms of the judgment dated 03.05.2010 of the Court, the Arbitrator is inter alia required to decide the extent of the property of the deceased Contractor that had come to the hands of his legal representatives, while determining the dispute.