MANOHAR LAL GUPTA Vs. STATE OF H.P.

JUDGEMENT

(1.) The arbitrary of the disputes raised by the plaintiff" is the only question which is to be determined in the instant suit.

(2.) The plaintiff is a private limited company executing the contract works through the firm named and styled as M/s, Manohar Lal Gupta and Company. It entered into a contract with the State of Himachal Pradesh through its Public Works Department The earth work for the construction of airport at Gaggal in Tehsil and District Kangra, Himachal Pradesh was entrusted to the plaintiff vide Agreement No 27 of 1988 -89 The said work was to be completed on May 28, 1989 as per the terms of the agreement, but the work continued even on the date of filing of the instant suit on November 6, 1989 However, during the progress of the work, some disputes arose between the parties and the plaintiff submitted his claims and made a request to the Engineer -in -Chief on June 30, 1989 to appoint an Arbitrator for the adjudication of the disputes as per Arbitration Clause No. 25 of the Arbitration Agreement referred to above.

(3.) The disputed claims put up by him are: - Srl. No. Brief description Amount claimed