UNION OF INDIA Vs. SAI INSPECTION AGENCY

JUDGEMENT

(1.) This appeal is preferred against the order dtd. 17/12/2020 passed in Civil Misc. Case No.01/2017 passed by learned Civil Judge (Sr. Div.)- I, East Singhbhum, Jamshedpur whereby and whereunder the learned Court below set aside the award passed by the learned Arbitrator in which the claim for compensation was denied.

(2.) Undisputed facts of the case are as follows:

(3.) It is argued by the learned counsel on behalf of the appellant that there was a fundamental breach of the express terms of clause 16 and 17 for the letter of acceptance dtd. 15/6/2012, as register was not maintained to record the number of line boxes loaded and unloaded shiftwise under the signature of the Crew Controller TATA and the counter signature of the Chief Crew Controller TATA and DPS as the payment for work done was made as per the said register.