R.V. Raveendran, J. - (1.) This appeal is directed against the judgment dated 8.2.2005 of the Guwahati High Court allowing Arbitration Appeal No. 1/2004 filed by the Respondents and setting aside the judgment dated 12.12.2003 passed by Additional District Judge, Kamrup, Guwahati (by which the District court had dismissed the petition filed by Respondents filed under Section 34 of Arbitration & Conciliation Act, 1996 and affirmed the Award passed by the Arbitrator dated 5.9.2001, with clerical corrections made on 22.9.2001).
(2.) On 26.3.1993 the Respondents awarded the work of "extension of terminal building" at Guwahati airport to the Appellant. As per the contract, the date of commencement of work was 10.4.1993 and the period of completion of the work was 21 months, to be completed in different stages. As the Appellant (also referred to as the Rs. contractor) did not complete the first phase of the work within the stipulated time, the Respondents terminated the contract by order dated 29.8.1994. The termination was challenged by the Appellant in a writ petition filed before the Gawahati High Court. By judgment dated 27.9.1994, the High Court set aside the termination and directed the Respondents to grant time to the Appellant till the end of January 1995 for completion of the first phase reserving liberty to the Appellant to apply for further extension of time. As the work was not completed, the Respondents granted an extension up to 31.7.1995 by letter dated 24.8.1995, without levying any liquidated damages. The contractor proceeded with the work even thereafter. However, as the progress was slow, the Respondents terminated the contract on 14.3.1996 on the ground of non-completion even after 35 months. The Appellant filed a writ petition, challenging the cancellation. The High Court by order dated 25.6.1996, noticed the existence of the arbitration agreement and referred the parties to arbitration. In pursuance of it, on a request by the Appellant, the Respondents appointed Mr. C. Vaswani as the sole arbitrator on 14.2.1997.
(3.) On 17.4.1997, the Appellant filed its statement of claims. Claims 1 to 11 aggregated to Rs. 2,38,86,198.31 (subsequently, reduced to Rs. 2,06,70,495/-). Claim 12 was for interest at 18% per annum on the total claim amount from 20.5.1996 to date of realization. Claim 13 was for Rs. 2,13,729/- as cost of arbitration. On 3.2.1999, the Respondents filed their reply and also filed their four counter claims before the arbitrator aggregating to Rs. 279,54,225/-.;