VIJAY WALIYA Vs. URBAN IMPROVEMENT TRUST AJMER

JUDGEMENT

(1.) DISMISSAL by the Additional District Judge No. 1 Ajmer (hereinafter 'the learned ADJ') claimant's -appellant (hereinafter 'the claimant') objections filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter '1996 Act') against the award dated 15 -7 -2000 passed by the Arbitrator is the subject matter of challenge in this civil miscellaneous appeal under Section 37 of the 1996 Act.

(2.) THE facts of the case are that vide work order dated 3 -2 -1995 the claimant was awarded a contract to construct the Central Verge Circle in Panchsheel Nagar Ajmer for an amount of Rs. 9,44,252/ - on specified terms and conditions. The work was to be completed within six months i.e. from 15 -2 -1995 to 14 -8 -1995. The agreement included an arbitration clause, where under disputes/difference arising out or otherwise relating to execution of the work order dated 3 -2 -1995 were to be decided by an Arbitrator.

(3.) THE Arbitrator vide his award dated 15 -7 -2000 dismissed the claim of the claimant, as also the non claimant's counter claim. Objections to the award dated 15 -7 -2000 were filed by the claimant under Section 34 of the 1996 Act and have been dismissed by the learned ADJ by his impugned order dated 7 -8 -2008. Hence this appeal.