STATE OF ANDHRA PRADESH Vs. ASSOCIATED ENGINEERING ENTERPRISES

JUDGEMENT

(1.) THE appeal and the Civil Revision Pttition arise from a common judgment and order of the learned Subordinate Judge, Rajahmundry. making the award a rule of the Court and dismissing the petition filed by the appellant State for setting aside the award.

(2.) AN agreement was entered into between the State of ANdhraPradesh and the respondent-contractor for execution of the work of constructing approaches to the rail-cum-road bridge across Godavari, at Rajahmundry. The agreement is dated 17-6-1970, and the value of the work is Rs. 70,29,925/-. A period of 42 months was stipulated for completing the work, i.e., on or before 21-12-1973. The respondent actually completed the work by 10-12-1974, after the period of contract was extended twice. The first letter of the contractor requesting for extension was addressed on 17-12 1973. Extension was granted upto 31-5-1974. By another letter dated 22-7-1974 the contractor requested another extension till the end of August, 1974.' It was granted subject to imposition of penalty of Rs. 50/- per day, after 1-9-1974.

(3.) THE award is a non-speaking one. It does not give reasons forthe several amounts awarded under each of the claims. It reads as follows :