STATE OF GUJARAT Vs. RAJNIKANT A PATEL

JUDGEMENT

(1.) Present revision application is directed against the final award dated 30.6.1999 passed by the Gujarat Public Works Contracts Disputes Arbitral Tribunal {hereinafter referred to as the tribunal } in Arbitration Reference No.19 of 1996 whereby the learned tribunal has passed award in favour of the respondent-claimant in the sum of Rs.35,220/- with interest @ 12% from 1.1.1991 till realization. Aggrieved by the said award, the original opponent in the arbitration reference has preferred present revision application.

(2.) The facts involved in and relevant for the purpose of present revision application, can be summarized thus:-

(3.) I have heard Mr. J.K. Shah, learned AGP for the petitioner-applicant and Mr. Sukhwani, leaned Counsel for the respondent.