MANAGER ELECTRIC DHP KISHTWAR Vs. OM RAJ MANHAS

JUDGEMENT

(1.) This appeal is directed against the order and the decree dated 29-8-1998 passed by Additional District Judge, Kishtwar.

(2.) The Court below accepted, vide the impugned order, the Arbitrator's award and made it the rule of the Court whereby the claim of respondent, Mr. Om Prakash Manhas, got decreed for the recovery of Rs. 1,55,355/- with 12% interest thereon from 25-4-1992 to 21-7-1998.

(3.) The reference to the arbitration related to the dispute with respect to the installation of 750 Nos. of florescent tube lights, with the necessary fittings, in the premises/work spots identified by the Engineering personnel of the Dulhasti Project, Kishtwar, of the National Hydro electric Power Corporation Ltd. (hereafter referred to as (the Project). The dispute having arisen, request appears to have been made to the Chief Engineer in terms of the agreement of contract, to refer it to the Arbitrator. The approach by the contractor to the Chief Engineer for reference did not ex facie fructify with the result that the District Court at Kishtwar was approached by the contractor for issuance of direction to the Chief Engineer of the Project for making the reference of the dispute.