NORTHERN COALFIELDS LTD Vs. KRISHNA AND COMPANY

JUDGEMENT

(1.) These two First Appeals have been filed against the judgment of Civil Judge, Sr. Division, Sonebhadra dated 26.11.2002 and hence are being disposed off by a common judgment.

(2.) Heard Sri S.M. Dayal learned counsel for the appellant and Sri Arvind Srivastava learned counsel for the respondents. By judgment dated 26.11.2002 the court below has directed the arbitration award dated 30.6.2001 to be made Rule of the court and it has rejected the objection of the appellant.

(3.) The facts of the case are that there was an agreement dated 30.3.91 between the parties under which appellant gave a contract to the respondent to establish a 440 Volts electric line. Since there was a dispute between the parties a suit under Section 20 of the Arbitration Act 1940 was filed by the respondents against the appellant and by order dated 30.5.97 of the court the dispute was referred to one Sri P.O. Haridas as the arbitrator.