KINGS BUILDERS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Challenge in this revision petition is the judgment and decree dated 24.10.1998 passed by Shri P.L.Ahuja, learned District Judge, Ambala vide which the judgment and decree dated 20.9.1997 passed by Shri S.K.Gupta, Civil Judge (Senior Division), Ambala making the Award rule of the Court except for claim Nos.15, 16 and 19, was dismissed.

(2.) The brief facts of the case are that Commander, Works Engineer, Chandimandir Cantt. Respondent No. 2 entered into an agreement of contract on behalf of respondent No.1 for the provision of deficient married accommodation for JCOs at Nahan under contract agreement No. CWE(P)/NHN-28/86-87 with M/s King's Builders. Since there were certain difference and disputes between the petitioner and Respondent No.2, the same were referred to Col. S.D. Singh, sole arbitrator. The sole arbitrator after entering upon the reference made an award on 15.7.1994. The petitioner filed a petition under Section 14(2), 17 and 29 of the Indian Arbitration Act (hereinafter to be called as - the Act), for making the award as a rule of the Court.

(3.) Notice of the petition was given to the respondents. Respondents No. 1, 2 and 4 filed an objection petition under Section 30 read with Section 33 of the Act for setting aside the award.