JANKI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE claimant applicant has preferred this petition under Section 34(3) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act'), against the award made by the Arbitrator cum Superintending Engineer dismissing the claim submitted by the claimant.

(2.) IT is alleged that the Arbitrator had initially made an award on 30.11.1999 and since he did not decide the claims preferred by the petitioner, an application was made for making an additional award which was disposed of on 14.5.2001.

(3.) IT is not disputed before me that the provisions of Section 31(3)(b) are not applicable as no resort to the provisions of Section 30 of the Act has been made. It is also not disputed before me that clause (a) of Sub section (3) is not applicable as there is no agreement inter se between the parties that no reasons are required to be given.