BIDYUT DEB CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is presented before this Court under Section 37(1)(b) of the Arbitration and Conciliation Act, 1996 against the judgment dated 14.09.2018, passed by the learned District Judge, Unakoti Judicial District, Kailashahar (Shri P.K. Dutta) in Title Suit No.1(Arb.) of 2015.

(2.) Heard Mr. S.M. Chakraborty, learned Sr. counsel, assisted by Ms. B. Chakraborty, learned counsel appearing for the appellant and Mr. H. Sarkar, learned counsel appearing for the State respondents.

(3.) By way of filing this appeal the appellant has challenged the legality and validity of the arbitral award arising out of disputes as cropped up between contractor-appellant and the State respondents in the process of performance of contract work awarded to by the Public Works Department, Government of Tripura in favour of the appellant.