(1.) THIS is a revision under section 19 of the Madhya Pradesh Madhyastham Adhiniyam, 1983, filed by the State of Madhya Pradesh challenging the award passed in Case No. 4/85 whereby the tribunal awarded a sum of Rs. 83,342/ - on different counts. Out of the said amount of Rs. 83,342/ - it was directed that the amount of Rs. 69,936/ - shall carry interest @ 12% per annum from 22/5/82 till the date of realisation and counsel fee at Rs. 2,500/ -.
(2.) THE non -applicant Shivram Singh was an attorney of Raghuvanshi Construction. Company was awarded contract for construction of Chidwani minor tank. The work was completed within the stipulated time. However, the Company had to undertake some extra work for which the rates were revised and were accepted by the contractor.
(3.) THE learned claims tribunal however awarded the claims as under: - A. Rs. 28,636/ - for pucca and kachha work; B. Rs. 3,600/ - price of empty bags and bags filled with sand; C. Rs. 9,700/ - for re -excavation of puddle trench and puddle core; D. Rs. 10,000/ - for constructing temporary bund and its maintenance; E. Rs. 8,000/ - for shrinkage rebate; F. Rs. 10,000/ - refund of amount detained: G. Rs. 6,211/ - interest on Rs. 34,694/ - for the period between 24/11/80 and 22/5/82; H. Rs. 1,700/ - Interest on Rs. 10,000/ - detained for the same period. I. Rs. 5,405/ - Interest on Rs. 30, 194/ - (earnest money and security deposit) for the same period. Total Rs: 83,342.00 only