STATE OF BIHAR Vs. FULENI DEVI

JUDGEMENT

(1.) HEARD learned counsel for both the parties.

(2.) THIS appeal has been preferred against the order dated 11.4.2000 passed by Sub -Judge -I, Saran, at Chapra in Misc. Case No. 25 of 1992.

(3.) IT has been submitted that when a plea has been taken in the objection under Sections 30/33 of the Arbitration Act as filed on 28.8.1995 that payment was made in respect of agreement in question on 25.3.1981 and when in the rejoinder filed by the respondents nothing specifically has been stated and denial has been made specifically on that averment then the statement made from the side of the State officials remained unchallenged and the learned court below had committed error in not considering that fact.