MEGH SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Dispute between petitioner-Contractor and respondent no. 1/State of Haryana was referred to respondent no. 2/Arbitrator who made award dated 15.1.1993. Respondent no. 1-State filed application under sections 14 and 17 of the Arbitration Act, 1940 (in short, the Act) for making award rule of the court.

(2.) Petitioner-Contractor (respondent no. 1 in the trial court) appeared and filed objections alleging that impugned award of the Arbitrator is no award being non-speaking one. It was also alleged that the Arbitrator misconducted himself and the proceedings and the award has been procured improperly by the State. The Arbitrator failed to consider the entries contained in measurement book which could reveal that the work stood completed by the Contractor. Accordingly, the Contractor prayed that the award be set aside.

(3.) State by filing reply to the objections controverted the averments made by the Contractor.