RAMAN NAIR N. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeals are originated from the judgments passed by Principal Sub Court, Thiruvananthapuram on 22/6/2006 dismissing OP(A) No.199/95, OP(A) No.200/95 and OP(A) No.201/95.

(2.) Original Petitions have been filed by one Mr.N.K. Raman Nair who was a contractor for the work of 11KIP (MCs) for laying Pipeline and allied works from the spouts at Ch.1395 m of RBC minor and at Ch 315m of Edakkunnam RC minor distributory. During the execution of the work, disputes and differences arose between the claimant and respondents and those were referred to an Arbitrator, who has pronounced awards in the respective petitions on 27/7/1995. The awards were forwarded to the court for making a decree and those were taken on file respectively as OP Nos.199/95, 200/95 and 201/95. In the meantime respondents filed petitions to reopen the award and to declare the Arbitration agreement ineffective and to dismiss the petitions above.

(3.) The Court considered the question, whether the awards of the arbitrator should be made a decree of the court or to set aside those. Time frame was fixed by this Court by order dtd. 13/2/2006 passed in WP(C) No.2734/2006 to dispose of all the three OPs before 30/6/2006.