STATE OF BIHAR Vs. M/S ANIL SHARMA

JUDGEMENT

(1.) Heard the parties.

(2.) The State of Bihar and its functionaries have filed this civil revision application under Sec. 13 of the Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008, challenging the award of the Tribunal dtd. 27/11/2014, passed in Reference Case No.74 of 2012, whereby the petitioners have been directed to pay referred amount to the sole opposite party. The dispute arose out of work contract dtd. 24/3/2009.

(3.) By the impugned award, the Tribunal has allowed in favour of opposite party Rs.43, 50, 565.00 (Rupees Forty Three Lacs Fifty Thousand Five Hundred and Sixty Five) only along with ten percent interest with effect from 9/1/2014 till the date of realization against the entitlement of opposite party to price escalation of the material. The Tribunal further granted Rs.35, 90, 298.68 (Rupees Thirty Five Lacs Ninety Thousand Two Hundred Ninety Eight and Sixty Eight Paise) only in respect of carriage by extra lead with simple interest @ ten percent per annum with effect from 13/7/2012.