CHAIRMAN AND MANAGING DIRECTOR NATIONAL THERMAL POWER CORPORATION LTD Vs. P K RAMAIAH COMPANY CIVIL ENGINEERS AND CONTRACTORS HYDERABAD

JUDGEMENT

(1.) C R P No. 838 of 1990 is a revision against the order dated 6th December, 1989 in O P No. 166 of 1988 on the file of V Additional Judge, City Civil Court, Hyderabad appointing Sri Justice P Chennakesav Reddi, retired Chief Justice, Gowhati High Court as sole arbitrator to adjudicate the disputes between the party. Similarly C R P No. 838 of 1990 is an appeal against the order dated 6th December 1989 in O P No. 167 of 1989 on the file of the V Addl. Judge, City Civil Court, Hyderabad appointing Sri Justice P Chennakesav Reddi, retired Chief Justice, Gowhati High Court as sole arbitrator to adjudicate to the disputes between the parties.

(2.) Since the parties in both the revisions are the same and since the point that arise for consideration in both the matters are also similar, both matters are heard together and they will be disposed of by a common judgment.

(3.) The points that arise for consideration in both the revisions are