PUNJAB STATE ELECTRICITY BOARD Vs. MEGH RAJ BANSAL

JUDGEMENT

(1.) Leave granted.

(2.) Appellant and respondent no.1 entered into a contract regarding construction of 184 quarters including water supply, sanitary installations, compound wall etc. at Nuhon Colony RTP, Ropar, in which an Award dated 24th November, 1987 was passed by the Arbitrator for a lump sum amount of Rs.6,63,255/- payable with interest at the rate of 18% per annum. In the Award application filed before the Sub-Judge, Ropar, by Order dated 31st July, 1990, the Sub-Judge, Ropar allowed the said objection and dismissed the first respondent's application to make the award rule of the Court.

(3.) Being aggrieved, the respondent preferred appeal, F.A.O.No.955 of 1990, before the High Court. The High Court by the impugned order set aside the Award of the Sub-Judge dated 31st July, 1990, which is challenged in these appeals.