S. L. GOYAL Vs. STATE OF M. P.

JUDGEMENT

(1.) This revision under Sec. 19 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (hereinafter referred to as Act of 1983) takes exception to award dtd. 29/11/2001, passed by Madhya Pradesh Arbitration Tribunal, Bhopal, in reference case No. 15/98, rejecting the claim of the applicant.

(2.) Brief facts for adjudication of the present revision are that the applicant was awarded contract for construction of medium bridge in km of 13/10 of Jhipra Chawalpani Road on 26/2/1992. The applicant claimed that on account of various reasons he suffered loss and, therefore, he preferred reference petition under Sec. 7 of the Act of 1983 claiming a sum of Rs.6,29,672.00 against the respondents.

(3.) The respondents have denied the aforesaid claim and have submitted that incomplete work left out by the applicant was got completed by debitable Agency Vide Exhibit- D/20 and a sum of Rs.3,52,452.00 was paid to the debitable Agency, therefore, the respondents are entitled for adjustment of the said amount from the applicant.