BRIJ LAL Vs. UOI

JUDGEMENT

(1.) THIS first appeal is filed under Section 39 of the Arbitration Act, 1940 impugning the judgment of the court below dated 25.7.2012 by which the objections filed by the appellant under Sections 30 and 33 of the Act against the Award of the arbitrator dated 30.6.95 have been dismissed.

(2.) SHORN of the details I find that what the appellant objects so far as the Award deals with his claims no. 1, 3, 4 (partly), 5 and 7. The financial implication so far as the claim no. 1 {read with counter number 1(a) and 1(b) } is concerned the same is of Rs.4072. The financial implication is of Rs.828.04 for claim no. 3. So far as claim no. 4 is concerned, the financial implication to the appellant is Rs.2,423/ -. Claims no. 7 and 5 were claims towards extra work done and damages, and which have been dismissed as they were not substantiated by evidence.

(3.) I must concede that there is a difficulty in understanding persons who are not legally trained. Courts have a particular procedure and a system whereby some sort of legal training is required for the persons who address the court so that the court can understand what is being argued, more so in technical matters of arbitration pertaining to calculation of the work done under the contract. This Court has therefore, endeavoured to understand the appellant's submissions keeping in mind the scope of hearing an appeal against a judgment dismissing objections and which scope is limited.