- (1.) Leave granted.
(2.) Jurisdiction of a court to interfere with an arbitral award involving interpretation of a contract is involved in these appeals which arise out of a judgment and order dated 4.10.2004 passed by a Division Bench of the High Court of judicature at Madras allowing an appeal from a judgment and order dated 14.1.2000 passed by a learned Single of the said court making the award made by Respondent No. 2 herein a rule of Court.
(3.) For the work of construction of "Married accommodation for MCPOs/CPOs/POs and Junior Sailors at Naval Air Station, Arakkonam" by the Union of India, an advertisement was issued; pursuant whereto appellant submitted its tender on or about 9/17.7.1988 marked as Exhibit C-2. In its forwarding letter, it was stated: We have kept ready all the men and material for early commencement of the work. The technical personnel engaged by the firm have the vast experience in the execution of major building projects. The total labour component involved in this work is forty per cent of the scope of the contract. We can deploy the huge skilled and unskilled labour force already on our rolls for all the works along with the machinery for successful completion of the work positively as per targeted time schedules of the Department. The latest ITCC and partnership deed are enclosed as required.;