M/S.Devchand Construction vs Union Of India
2022 Latest Caselaw 104 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                   &
               THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                        ARB.A NO. 55 OF 2017
AGAINST THE ORDER/JUDGMENT IN OPARB 20/2010 OF ADDITIONAL
   DISTRICT COURT & SESSIONS COURT - I, KASARAGOD / I
                     ADDITIONAL MACT, KASARAGODE
APPELLANT/PETITIONER:

           M/S.DEVCHAND CONSTRUCTION
           THOKKOTTU - PERUMANNUR POST,MANGALORE - 575
           017,REPRESENTED BY ITS PROPRIETOR,
           MR.DINAKAR ULLAL.
           BY ADVS.
           SRI.K.L.VARGHESE (SR.)
           SRI.RANJITH VARGHESE
           SRI.RAHUL VARGHESE
           SMT.SANTHA VARGHESE


RESPONDENTS/RESPONDENTS:

    1          UNION OF INDIA
               REPRESENTED BY THE GENERAL MANAGER,SOUTHERN
               RAILWAY, CHENNAI - 600 003.
    2          THE CHIEF ADMINISTRATIVE OFFICER
               SOUTHER RAILWAY, EGMORE,CHENNAI - 600 008.
    3          THE DEPUTY CHIEF ENGINEER CONSTRUCTION
               SOUTHERN RAILWAY, KANNUR - 670 001.


        THIS     ARBITRATION   APPEALS     HAVING     COME    UP    FOR
ADMISSION       ON   03.01.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 C.M.Appln.No.3113 of 2017
in
Arbitration Appeal No.55 of 2017
                                      2



             P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                -----------------------------------------------
                Arbitration Appeal No.55 of 2017
                -----------------------------------------------
           Dated this the 03rd day of January, 2022


                            JUDGMENT

In the light of the order passed by us today in C.M.

Application No.3113 of 2017, this Arbitration Appeal is

dismissed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

ds 03.01.2022 C.M.Appln.No.3113 of 2017 in Arbitration Appeal No.55 of 2017

APPENDIX

PETITIONERS EXHIBITS:

ANNEXURE 1: TRUE COPY OF THE MEDICAL CERTIFICATE DT.03.08.2017 ISSUED BY DR.M.R.BHAT.