BOBBY JOSEPH Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) ALL these Writ Petitions are filed by the respective petitioners seeking for a direction to the respondents to effect payment in terms of the works executed by them. In W.P.(C)No.24827/12, the total amount demanded is Rs.31,77,907.00, in W.P.(C) No.24828/12, the total amount demanded is Rs.11,95,173.00 and in W.P.(C)No.24829/12, the total amount demanded is Rs.1,32,37,893.00.

(2.) HEARD both sides.

(3.) IN the counter affidavit filed by the 1st respondent various details have been furnished, including the details regarding part payments effected. It is also stated that fresh funds have been alloted to clear outstanding admitted amounts and all the claims have not been admitted. It is therefore stated that the petitioners will have to resort to the remedy of arbitration to resolve various disputed questions of facts.