STATE OF ORISSA Vs. R C SAHOO

JUDGEMENT

(1.) THIS appeal is directed against the' order of the Subordinate Judge, Bhubaneswar making the award of the Arbitrator a Rule of the Court after rejecting the objection raised by the present appellant. There was an agreement relating to "Construction of road from Handidhua junction to Fertiliser project side including C. D. Works (Roads portion only)" in Dhenkanal. As disputes arose, reference was made to the Arbitrator appointed by the Chief Engineer, The respondent claimed Rs. 11 lakhs and odd but the Arbitrator has passed an award for payment of Rs. 90,159.00.

(2.) THE award is a non-speaking award, THE Arbitrator has serialised the different items of contract and on each of the items he has given his decision of the payments either rejecting the claim or allowing the same amount out of that THE contractor claimed nearly about Rs. 11 lakhs and the Government referred a claim of about Rs. 1 lakh. THE Arbitrator after considering the claim and the counter-claim has passed the award.