LACHMANDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision is directed against the order dated April 8, 1994, passed by the M.P. Arbitration Tribunal, Bhopal, in Reference Case No. 29/1993, whereby the claim of the applicant has been rejected on the ground of limitation.

(2.) The respondents' claim pertains to recovery of Rs. 1,14,960/- arising out of works contract covered by agreement No.13/1984-85 for execution of certain works mentioned in the contract agreement.

(3.) The grievance of the applicant is that the contractual work was completed on June 30, 1986 and the final bill prepared in May, 1991, but the respondents wrongly withheld the amount of Rs. 61,200/- without notice to him. The applicant made several oral request for release of withheld amount, but all in vain. Accordingly, he submitted claims under Clause G.C. 51 of the agreement before the Executive Engineer on June 30, 1992. when no decision was given within 30 days, appeal was filed on July 20, 1992, before the Superintending Engineer, who also failed to decide the claim.