PUNJAB STATE Vs. CHOPRA BROTHERS (INDIA) PVT.LIMITED

JUDGEMENT

(1.) State of Punjab and its Superintending Engineer have filed this revision petition under Article 227 of the Constitution of India impugning judgment and decree dated 23.5.1994, Annexure P/2 passed by learned Additional Senior Sub Judge, Ropar as well as judgment and decree dated 2.4.2009 Annexure P1 passed by learned Additional District Judge, Ropar.

(2.) Respondent no. 1 - Contractor executed some work of the petitioners. Disputes arose between the parties. The disputes were referred to respondent no. 2, the then Superintending Engineer, as sole Arbitrator. Respondent no. 2 gave his award dated 13.1.1994, Annexure P/3 awarding various amounts to the Contractor for different claims. Contractor filed application under section 14 of the Arbitration Act, 1940 (in short, the Act) for directing the Arbitrator to file the original award and for making the award rule of the court.

(3.) Petitioners herein filed objections under sections 30 and 33 of the Act. I need not to refer to all the objections raised by the petitioners as counsel for the petitioners has confined his contentions to three objections which would be dealt with hereinafter.