TOLANI BROTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The parties, issue and impugned Award in both these Civil Miscellaneous Appeals are one and the same, therefore, these Civil Miscellaneous Appeals are being disposed of by way of this Common Judgment.

(2.) The Civil Miscellaneous Appeal No.788 of 2009 is filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 by appellant-contractor aggrieved by the Decree and Order dtd. 3/3/2004 in Original Petition No.943 of 2000 passed by the learned III Additional Chief Judge, City Civil Court, Hyderabad (for short 'learned Chief Judge') wherein application filed by M/s.Tolani Brothers (hereinafter referred as 'Contractor') to set aside Award dtd. 7/6/2000 passed by learned Sole Arbitrator- respondent No.2, was dismissed.

(3.) The Civil Miscellaneous Appeal No.789 of 2009 is filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 by appellant-contractor aggrieved by the Decree and Order dtd. 3/3/2004 in Original Petition No.140 of 2001 passed by the learned Chief Judge wherein application filed by Union of India (Air Force) (hereinafter referred as 'Union of India') to set aside Award dtd. 7/6/2000 passed by learned Sole Arbitrator-respondent No.2 in respect of its Claim Nos.2 to 4, was dismissed.