STATE OF PUNJAB Vs. KASTURI LAL MAHAJAN

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that initially, the arbitrator has passed the arbitral award dated 26.9.1994 against the State of Punjab through Executive Engineer, PWD (B&R). The respondent -contractor moved an application for making the award rule of the Court, in which, the petitioner - State has filed the objections. The trial court adjudicated the matter, dismissed the objection petition filed by the State and the indicated award was made rule of the Court, by virtue of impugned judgment dated 6.8.1998.

(2.) AGGRIEVED thereby, the appeal filed by the petitioner -State was dismissed as well, by the appellate Court, by means of impugned judgment

(3.) THE petitioner -State still did not feel satisfied and has preferred the present revision petition, to challenge the impugned judgments of Courts below, invoking the provisions of Section 115 CPC.