NARMADA EQUIPMENTS PRIVATE LIMITED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The reference petition filed by the petitioner contractor under Section 7 of the Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 was considered and decided by the Chhattisgarh Madhyastham Adhikaran, Raipur (for short 'the Arbitration Tribunal') vide award dated 23-4-2007 passed in Reference Petition No.6/2005 partly granting the reference petition.

(2.) The petitioner by way of reference petition claimed a sum of Rs.18,49,696/- with interest of 18% per annum under the following heads: -

(3.) By the impugned award, the Arbitration Tribunal has granted Rs.4,67,115/- towards escalation during extended period and Rs.38,755/- towards revised rates items and payment of final bill with interest of 9% per annum.