SOM NATH VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER entered into a contract with Govt. for construction of some quarters. His tender was of more than Rs. 3 lakh. After completion of work, he claimed that Govt. had not paid him Rs. 67,258.00. He filed application u/Ss. 8 and 20, Arbitration Act in the High Court. One of the objections was that High Court had no pecuniary jurisdiction.] After giving above facts, judgment proceeds :-

(2.) IT is contended by learned counsel for the respondents that the claim of the petitioner is for the aforesaid amount of Rs. 67,258.00. According to learned counsel, this Court would have pecuniary jurisdiction only if the claim was of more than rupees one lac.