K CHELLAMUTHU Vs. SUPERINTENDING ENGINEER CONSTRUCTION A R C SCHEME SPECIAL OFFICER G W OFFICE OF THE REGISTRAR OF CO OPERATIVE SOCIETIES MADRAS 1

JUDGEMENT

(1.) O.P.No.348 of 1987 was filed by the petitioner K.Chellamuthu, under Sec.14(2) the Indian Arbitration Act against the Superintending Engineer (Construction) Scheme, Madras-1 and the arbitrator to direct the second respondent arbitrator to arbitration award dated 29.5.1987 along with the documents, pleadings etc., into court.

(2.) O.P.No.109 of 1988 was filed by the petitioner in O.P.No.348 of 1987, under Secs.30 33 of the Indian Arbitration Act to set aside the award dated 29.5.1987 passed by second respondent arbitrator and for costs.

(3.) O.P.No.608 of 1990 filed under Sec.30 of the Arbitration Act, 1940, by the Superintending Engineer (Construction), A.R.C. Scheme against the petitioner in O.P.No.348 of 1987 and the arbitrator to set aside the award passed by the arbitrator dated 29.5.1987 and communicated in letter No.T3/87/326, dated 17.6.1987. The other facts which are relevant for the disposal of all the above three O.Ps. are as follows.