BANSAL CONSTRUCTION CO Vs. I O C LIMITED

JUDGEMENT

(1.) This application has been moved by the petitioner seeking review of my judgement dated August 2, 1991 by which I had dismissed the petition brought by the petitioner under Section 20 of the Arbitration Act,

(2.) The petitioner had entered into a contract with the respondent for the work of construction of some channel. Petitioner claimed to have suffered damages on account of breach of contract by the respondent inasmuch as the respondent had not made available the site on which the construction was to be done within the stipulated period and thus, the labour and material procured by the petitioner remained idle.

(3.) The petitioner had set up a claim of Rs. 7,72,410.00 . It appears that while settling the final bill, the petitioner was paid Rs.l,00,000.00 out of the said claim which the petitioner accepted without any protest.