SATENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Civil Revision application under Sec. 13 of the Bihar Works Contracts Disputes Arbitration Act, 2008 (hereinafter referred to as "the Act") has been filed to set aside in part the award dtd. 14/7/2016 passed in Reference Case No. 85 of 2014 passed by the Bihar Public Works Contract Disputes Arbitration Tribunal (in short "the Tribunal").

(3.) The brief facts of this case are that petitioner entered into an agreement No. 54 F2 of 2001-02 dtd. 24/3/2002 for the execution of the work, namely, "Construction of bashing ghat and protection of service road near Mahuari Village for G.C.B.C.". The agreement value of the work was at Rs.4,71,173.00 and time of completion was 3 months. Due to dispute arises between the parties with respect to non-payment to the petitioner for the work done reference petition bearing no. 85 of 2014 filed by the petitioner before the Tribunal and the Tribunal passed the impugned award on 14/7/2016.