RAGHBIR MOUDGILL Vs. PUNJAB WATER SUPPLY AND SEWERAGE

JUDGEMENT

(1.) The revision petition is against the dismissal of the execution petition filed by the claimant in enforcement of Arbitrator's award. The award related to a contract undertaken by the claimant for laying a sewerage. The commencement of the work had been done on 16.02.1993 and the period for completion was one year. The value of the contract was Rs. 105.5 lakhs which was later enhanced to Rs. 134.10 lakhs after finalizing the works entrusted to the claimant/contractor.

(2.) Before the Arbitrator, there were as many as 13 claims and the Arbitrator in his award dated 09.01.2004 had adverted to each one of the claims and allowed for claim Nos.1, 3, 4, 6, 7 and 8.

(3.) It appears that PWD itself was not satisfied with the award and had approached the Court with a plea for a correction of the award under Section 33 before the Arbitrator himself. It was rejected. It appears also that it also filed a petition for setting aside the award which was also dismissed. The award was put in execution in the manner in which it was drawn up.