BAWA RAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The matter was referred to the arbitrator nominated by the Respondent. He entered upon the reference and passed a detailed speaking award. The arbitrator examined the claims of both the Petitioner and the Respondent and awarded an amount of Rs. 17,39,385.45 along with interest in favour of the claimant and Rs. 4,81,243.73 in favour of the Respondent-Union of India. The award came to be filed in this Court by the arbitrator and consequently notices were issued to the parties. The Union of India filed objections to the award. Reply to the same was filed by the claimant. On pleadings of the parties, the following three issues were framed by the Court on 8.3.2002:

(2.) It seems that affidavits by way of evidence were not filed by the objector. Vide Court order dated 12.2.2004, four weeks last and final opportunity was granted to the objector/Union of India to file the affidavits. This was not done, as a result of which this court vide order dated 29.4.2004 closed their right to file the affidavits and the matter was directed to be listed for hearing.

(3.) Heard learned Counsel for the parties.