As per case facts, Shyam Narayan and Bros. undertook excavation work for P N. Writer and Company Pvt. Ltd., but a dispute arose regarding the final bill payment, earnest money ... refund, retention amount, and compensation for delay. This ultimately led to arbitration, where the Arbitral Tribunal dismissed all claims primarily on the ground of limitation. Subsequently, a Section 34 petition was filed challenging this award. The question arose whether the Arbitral Tribunal's rejection of the claims as time-barred, specifically concerning the accrual of the cause of action and the applicability of the Limitation Act, deserved interference under Section 34 of the Arbitration and Conciliation Act. Finally, the Court concluded that the Arbitral Tribunal's findings on limitation were logical and reasoned, supported by evidence, and in line with legal principles. It emphasized the limited scope of Section 34 review and found no perversity or reason to interfere with the award, thereby upholding the dismissal of claims as time-barred.