STATE OF PUNJAB Vs. SUTLEJ CONST. CO.

JUDGEMENT

(1.) STATE of Punjab has filed the present revision and it has been directed against the order dated 23.12.1995 passed by the court of Distt. Judge, Chandigarh, who affirmed the judgment dated 30.7.1994 passed by the Senior Sub Judge, Chandigarh, who allowed the application under section 14 r/w Section 17 of the Arbitration Act (hereinafter referred to as 'the Act') of M/s Sutlej Construction Company Private Ltd. (hereinafter referred to as 'the Company') and dismissed the objections of the State under section 30/33 of the Act and the award dated 28.10.1992 passed by Shri Om Parkash, Arbitrator, was made rule of the court and various amounts under different categories were awarded to the Company.

(2.) SOME facts can be noticed in the following manner :-

(3.) THE work of construction of balance work of Dholbaha Dam was allotted by the State of Punjab to the Company and a regular contract agreement was signed and executed between the parties on 31.1.1985. Certain disputes arose between the parties and Shri Om Parkash, Superintending Engineer, Central Mechanical Circle, was appointed as Arbitrator, who entered upon the reference and, ultimately, gave his award dated 28.10.1992 to the effect that the Company was entitled to claim various amounts from the State of Punjab. He also awarded interest from 1.5.1988 to 28.10.1992, i.e. up to the date of making of the award, at the rate of 12-1/2% and this amount comes to Rs. 2,53,557-49.