Y.S. PARMAR UNIVERSITY Vs. PAWAN KUMAR BANSAL

JUDGEMENT

(1.) IN this petition, filed under the provisions of Section 115 of the Code of Civil Procedure, appellants - petitioners have assailed the order dated 17.4.2013, passed in CMA No.7 -A/10 of 2011, titled as Pawan Kumar versus Dr. Y.S. Parmar University and another, by Civil Judge (Senior Division), Solan.

(2.) IN terms of impugned order, application filed by the contractor -Shri Pawan Kumar (respondent herein), under the provisions of Order 21 Rule 11 of Code of Civil Procedure, 1908, stands allowed.

(3.) FACTS are not much in dispute. Respondent - claimant was awarded contract by the petitioners. Certain disputes having arisen inter se the parties, matter was referred to arbitration. On 26.5.1999, the Arbitrator -cum - Superintending Engineer (Arbitration), H.P.P.W.D., Solan, passed an award, awarding the following sums: -