TAMILNADU WATER SUPPLY AND DRAINAGE BOARD TWAD Vs. PIONEER ENGINEERING SYNDICATE ENGINEERS AND CONTRACTORS

JUDGEMENT

(1.) ALL the above three Original petitions are filed under Section 30 and 33 read with Section 31 of the Arbitration and Conciliation Act 1940 and Order 43 Rules 1, 2, 6 and 7 of O.S. Rules to set aside the award dated 28.10.1997 passed by the Arbitrator Mr. Justice S. Sivasubramanian (Retd.) in O.P.No.44, 45 and 46 of 1998 respectively and for costs.

(2.) AS the parties are one and the same and the issue involved is also the same, a common order is being passed to dispense of the above petitions and the applications.

(3.) THE Government of Tamilnadu decided to execute Water Supply projects to three cities viz., Coimbatore, Madurai and Salem with a loan assistance of the World Bank. Though the project involved a number of works, we are only concerned with three works viz.,