S.K. JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) The challenge in the present petition is to an order dated 11.10.2017 passed by the M.P. Arbitration Tribunal, Bhopal (for short "the Tribunal") constituted under Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (for short "the Act") on an application (I.A. No. 1 dated 29.03.2016) filed by the petitioner under Order 6, Rule 17 of CPC read with Section 17-A of the Act in Reference Case No. 147/2013 (M/s S.K. Jain v. State of M.P.) . The petitioner has sought two amendments in the application for claim of the amount from the respondents on account of alleged breach of contract i.e. introduction of para 6-A and substitution of para 6-G. The Tribunal has allowed the incorporation of para 6-A but declined substitution of para 6-G.

(2.) The para 6-G as in the original claim petition and the proposed para 6-G for substitution as claimed by the petitioner read as under : <FRM>JUDGEMENT_300_LAWS(MPH)1_2018_1.html</FRM>

(3.) We find that the order of the Tribunal declining substitution of para 6-G cannot be said to be suffering from any material illegality or irregularity.