P C RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONER is a contractor, who has filed this revision under section 19 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (for brevity the Act') against the award dated 30-11-1992 passed in Reference Case No. 73 of 1990 by the M. P. Arbitration Tribunal Bhopal (for short the 'tribunal' ).

(2.) FACTS giving rise to this revision are these :

(3.) AFTER termination of the contract the petitioner raised a dispute by a reference petition under section 7 of the Act before the Tribunal and claimed Rs. 6,50,000/- on various counts due to alleged illegal termination of the contract, but, in that did not include the claim of damages of Rs. 92,172/-towards illegal seizure of the material of the petitioner. The reference was registered at Reference No. 61/87 wherein the Tribunal passed an award on 1-6-1988. Aggrieved of the said award the petitioner filed a revision under section 19 of the Act before this Court which was decided on 22-7-1992 allowing the plan of the petitioner to the extent of Rs. 48,000/-, the decision is reported in P. C. Rajput v. State of M. P. and others, 1994 MPLJ 387.