CHIEF ADMINISTRATIVE OFFICER CONSTRUCTION SOUTHERN RAILWAYS Vs. SAVIO INDUSTRIAL AND STRUCTURAL CORPORATION

JUDGEMENT

(1.) THE appeal has been filed against the order passed by the learned single Judge in O. P. No. 644 of 2004 dated 18. 4. 2006.

(2.) THE question raised in this appeal is whether the 1st respondent is entitled to the benefit of The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 (Act 1993 in short ).

(3.) THE brief facts are that the respondent was awarded contract for strengthening MG bridges into BG girder at site. The currency of the contract was four months, which was extended. The dispute arose after completion of the contract and an Arbitral Tribunal was appointed to decide the dispute. The terms of reference include the following claims: <FRM>JUDGEMENT_1192_TLMAD0_2009Html1.htm</FRM> not quantified amount