VINOD KARNAL Vs. STATE OF H P

JUDGEMENT

(1.) IN this petition filed under Section 34 of the Arbitration and Conciliation Act, 1996, the claimant has assailed Award dated 26.5.2008 passed by the Arbitrator-cum-Superintending Engineer, 4th Circle, HPPWD, Shimla.

(2.) PETITIONER was awarded work of "Improvement of Shimla Wangtoo Road, NH-22, KM 153/0 to 200/0 (SH: Earth work, C/o Breast Walls, C/o Retaining Walls, Cross- Drainage works and parapets in KM 182/0 to 190/0)" against contract Agreement No. 110 of 1991-92. Certain disputes arose between the parties and the matter was referred (Contd. on Col. 2) to arbitration.

(3.) IT is thus seen that the amount involved in the present case is not substantial.