Modern Builders vs Union Of India (Uoi)
2000 Latest Caselaw 79 Del

JUDGMENT

Mukul Mudgal, J.

1. These are the objections to the award dated 13.9.1990 filed by the respondent-UOI. The Arbitrator Mr. N.H. Chandwani, Chief Engineer, CPWD was appointed by the respondent-UOI.

2. The objections have been filed on behalf of Union of India. However, nobody is appearing to press the objections. Accordingly, the objections are dismissed.

3. The petitioner has made a claim for Rs. 6,38,014/-. The Arbitrator has only awarded a sum of Rs. 1,30,598/- with interest. The award is a reasoned award. I have gone through the objections. None of the objections fall within the parameter which warrant interference in terns of the law laid down by the Hon'ble Supreme Court as detailed in the judgment of this Court in Mis. Chadha Construction Co. v. Union of India & Anr. (Suit No. 1039/88).

4. Accordingly, the award dated 13th September, 1990 is made a rule of the Court and decree in terms thereof be drawn. If the amount due under the award is paid within 3 months from today, the award shall not carry any future interest. However, if the payment is not made within 3 months from today the awarded amount shall carry interest at the rate of 12 per cent per annum from the date of the decree till realization. There shall be no order as to costs. Decree sheet be drawn up accordingly.