UNION OF INDIA Vs. SUNTECHNO CONSTRUCTION PVT LTD

JUDGEMENT

(1.) The appeal arises out of an impugned order dtd. 22/4/2016 passed by the Trial Court dismissing the appellants' application for setting aside of the Award dtd. 14/9/2007 under Sec. 34 of The Arbitration and Conciliation Act, 1996.

(2.) The appellants herein were the respondents in the arbitration initiated by the respondents in the appeal for various claims in relation to the work done by the respondents in terms of a contract executed between the parties. The work related to construction of a bridge across the Godavari River. The claims included extra work, price escalation, interest and overhead charges. The contract was in accordance with the General Conditions of Contract, 1998 (G.C.C).

(3.) The Arbitral Tribunal consisting of 3 Senior Officials of the South Central Railways made the Award on 14/9/2007.