GABLES INDIA PVT LTD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) M/s. Gables 9 (India) Private Limited has filed this appeal against the judgment of Sub Judge Ist Gas's, Ropar, dated January 4,1992, vide which the trial Court on application under Ss. 30 and 33 of the Arbitration Act filed by the State of Punjab had set aside the award rendered by the sole Arbitrator on 23. 8. 1990.

(2.) In order to appreciate the controversy raised in appeal, the facts in brief may be noticed :

(3.) The appellant-firm entered into a contract with the State of Punjab through Executive Engineer, Patiala construction Division for the construction of SYL Canal from RD 69. 00 to 69. 500 KM (Old ). The contract was executed on 25. 11. 1985. As per Clauses 63 of the agreement, in case of any dispute the matter was to be referred to the sole Arbitrator to be appointed by the Chief Engineer, Construction Division, SYL, Punjab Chandigarh.