S KRISHNA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) ORDER

(2.) THESE two revision petitions can be disposed of by a common order, as the questions raised therein are one and the same.

(3.) PETITIONER is a contractor. He was entrusted with the work relating to "Each work excavation and forming embankment of DBM-31 from K.M. 5.00 to K.M. 7.00 of Kakatiya canal of Sri Ramsagar Project" vide agreement No. 1/1982-93, dated 24.4.1982 by the Government. According to one of the clauses in the agreement, the petitioner has to complete the work within twelve months from the date of handing over the site, which was handed over on 5.3.1982. It is also one of the clauses that if any dispute arises between the parties in respect of execution of work, the same may be referred to arbitrators named in the said agreement. According to clause (3) of the agreement, a panel of arbitrators is named as per the value of the dispute between the parties. If the claim is upto Rs. 20,000.00, the Superintending Engineer I. & P.D. Godavari Valley Circle, Jagtial; the claim is of Rs. 20,000.00 and above upto Rs. 1 lakh the Chief Engineer, Investigation, Irrigation and Power (Convenor); Superintending Engineer, Irrigation Circle Hyderabad and Director of Accounts, Srisailam Project and the claim is of Rs. 1 lakh and above, the Chief Engineer, Investigation, Irrigation and Power (Convenor) : Sri P. M. Mohan Rao Deputy Secretary to Government, Finance and Planning Department and Director of Accounts, Srisailam Project, are named as arbitrators to settle the dispute, if any, arises.