BEANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, hereinafter referred to as the claimant filed this application under section 14 of the Arbitration Act with signed copy of the award for direction to the Arbitrator to file the original award and same be made rule of the court with interest.

(2.) THE case of the applicant is that a dispute arose between the parties, clamant and respondent, regarding contract No.CWEK -9/77 -78 provision of external sewage connections, main holes of main lines at BB cantt. which has been (SIC) completed and final bill made, that the parties on appointment of Arbitrator by respondent under his reference put up the claims and counter claims of the parties, Ultimately the award has been made by Col. P.K. Mahajan, Arbitrator, respondent on 28.9.1991.

(3.) THE claim of the claimant before the Arbitrator as submitted by LC for the applicant, exceeds Rs. 2.50 Lakhs, but award has been passed only for Rs. 36.600/ -. The award be made rule of the court to the extent of award amount with interest to which the claimant is entitled.