HABRI JANTA CO-OPERATIVE SOCIETY Vs. HARYANA STATE

JUDGEMENT

(1.) THIS appeal arises out of a suit for recovery of Rs. 45986/ - instituted by the plaintiff -appellant against the State of Haryana.

(2.) THE amount in question was claimed by the plaintiff on account of having executed certain contracts of earthwork.

(3.) TO appreciate the above said proposition, a few relevant facts having bearing thereon may now be noticed. The parties had entered into a contract for execution of certain earthwork. In the contract there was a clause for referring to arbitration any dispute arising thereunder. A dispute regarding payment having arisen between the parties, the matter was referred to the arbitrator for decision. While the dispute was yet pending before the arbitrator, the plaintiff filed the present suit for recovery of the above said amount.