UNION OF INDIA Vs. JAY CONSTRUCTION

JUDGEMENT

(1.) Heard finally.

(2.) The Petitioner has challenged the award dated 20th February, 2007, passed by the Arbitral Tribunal appointed under the terms and conditions, and as there arose disputes in the matter of contract dated 22/09/1997 for the work of replacement of existing 90 lbs Turnouts with 1st Class Wooden sleepers in Kalyan passenger yard under AEN(T) KYN (12 Nos.).

(3.) By this award the Tribunal has directed the Petitioner to pay the net amount of Rs.75,000/towards the full and final settlement of all the claims referred for the adjudication. Out of 8 claims so raised, the Arbitral Tribunal has awarded this amount basically towards the claim of "Extra overhead expenses". The counterclaim of the Petitioner was alo rejected.