PUNSUP Vs. NORTHERN HOUSING AND FOREST LTD

JUDGEMENT

(1.) VIDE order, under challenge, the Court below has rejected objection application, filed by the appellant against the arbitration award dated 10.3.2000. The Court below has found it as a matter of fact that final bill was prepared only after getting a report from three members technical Committee. It has also come on record that initially, the plinths were raised for storage of wheat etc. in open and it was not mentioned in the agreement that the godowns will be constructed later on over the said plinths. In view of findings given by the Court below in paragraph Nos.10 to 12, no case is made out for interference. Before this Court, the appellant has failed to show that the Arbitrator has mis-conducted himself or that the award passed is contrary to the terms and conditions of agreement. It has also not been proved that the award passed runs contrary to the public policy or any provisions of the statute. Dismissed.