STATE OF AP Vs. S SHIVRAJ REDDY

JUDGEMENT

(1.) These three appeals arise out of a common order of the IInd Additional Judge, City Civil Court, Hyderabad dated 27-12-1983. The matter arises under arbitration proceedings.

(2.) O S No. 1557 of 1982 is filed under Sections 14 and 17 of the Arbitration Act for making the award the rule of the Court and O P No. 377 of 1983 is filed under Sections 30 and 33 of the Indian Arbitration Act for setting aside the award.

(3.) The Executive Engineer, Roads and Buildings Department entered into an agreement with Shivraj Reddy (3rd defendant in O.S. No. 1557 of 1982) on 14-7-1978 for formation including matalling and Block topping of inner ring road at Uppal junction. As disputes arose between the parties, the matter was referred to a panel of Arbitrator as per the terms of the agreement. The Contractor made as many as 7 claims. The Arbitrators ahowed Claims l(a) and l(b) and rejected the other claims by their award dt. 13-9-1982 Ex. A-1. There after, the Arbitrators filed O.S.No. 1557 of 1982 for making the award the rule of the Court. The award is contested by the 1st and 2nd defendants.