H P CONSTRUCTION CO Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this common order all the three arbitration application shall be disposed of together.

(2.) IN these petitions, the respondent -Union of India hes challenged three awards passed by the arbitrator Brig. M. M. S. Parihar whereby varying amounts of claims were awarded in favour of the petitioner by the arbitrator against the respondents issues were framed by the court on 25 -10 -1991 in all the three cases. The issues being common in all the cases are reproduced as under : "(1) Whether the arbitrator has mis -conducted himself and the proceeding ? OP UOI (2) Whether the arbitrator has exceeded the jurisdiction ? OP UOI (3) Whether the arbitrator has wrongly awarded the interest and the claims ? OP UOI (4) Relief."

(3.) AFTER the framing of the issues, the parties were directed to file their affidavits by way of evidence. The parties have accordingly filed affidavits on their behalf.