SUPERINTENDING ENGINEER Vs. D G DEIVASIGAMANI

JUDGEMENT

(1.) ORIGINAL Petition No. 780 of 2003 has been filed under Section 34 of the Arbitration and Conciliation Act, 1996, hereinafter called ?the Act,? to set aside the award passed by the 2nd respondent dated 9.4.2003 in A.C. No. 3 of 2001.

(2.) APPLICATION No. 3131 of 2006 has been filed by the 1st respondent to permit him to file additional counter statement in<AT> O.P. No. 780 of 2003</AT>.

(3.) THE petitioners entered into an agreement dated 21.8.1997 with 1st respondent to execute the permanent restoration of the flood affected Government Road, Villupuram District-Package-IV(A) Salem Ulundurpet Road K.M. 73/8-10l/0(B) Salem Ulundurpet Road K.M. 101/0 to 117/6 Villupuram Division. THE contract value is Rs. 4,74,67,357/- and the work has to be completed within a period of 9 months from 21.8.1997, i. e., on or before 20.5.1998. However, the works were completed on 15.5.1999 only. Disputes arose between the parties in relation to the said works and they were referred to the decision of the sole arbitrator by an order dated 10.2.2001 by the then Hon'ble Chief Justice of this Court. 1st respondent herein as claimant filed a claim petition containing 9 claims including interest and cost before the sole arbitrator.