GOVERNMENT OF MADHYA PRADESH Vs. MUNNALAL PANNALAL CONSTRUCTIONS

JUDGEMENT

(1.) This revision under Section 19 of Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (for short 'Adhiniyam, 1983') is directed against the award dated 10.4.2001 passed by Madhya Pradesh Arbitration Tribunal, Bhopal (for short 'Tribunal') in Reference Case No.33/1988.

(2.) On a dispute arising from an agreement for construction of earthen dam from R.D. 668 M to R.D. 1500 M of Kanhargaon Tank Project, District Chhindwara, non-applicant, viz., Munnalal Pannalal Constructions filed a reference under Section 7 of the Adhiniyam, 1983 before the Tribunal.

(3.) Out of seven claims, the Tribunal allowed Claim No.4, based on construction of rock toe consisting of Item No.3 and 3(a) and Claim No. 7 for price escalation.