M RAMURATHINAM PROPRIETOR RAMU CONSTRUCTIONS Vs. SUPERINTENDING ENGINEER METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS petition has been filed challenging the award dated 04.11.2000 passed by the second respondent/ Arbitrator, under Sec.34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as Act 1996).

(2.) THE first respondent herein called for tender on 3.2.1994 for the work of construction of common facility building at Koyambedu wholesale market and the petitioner's tender was accepted on 16.11.1994. THEreafter, an agreement was entered into between the petitioner and the first respondent on 04.01.1995 and the total value of the contract was Rs.90,78,610/-. THE period fixed for the completion of the work was nine months from the date of handing over of the site.

(3.) THE first respondent furnished the levels for the slope roof after a delay of 8 months and the approval for kota stones and Aluminium Louvers was given only on 06.11.1995 further, there was a delay of 18 months in respect of rates for special plywood centering additional height involved in centering and frame work for slope roof for the first respondent and colour scheme for the building