GOVERNMENT OF TELANGANA Vs. RANI CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) This Revision is filed under Section 115 CPC challenging the order dt.10.12.2019 of the X Additional Chief Judge, City Civil Court, Hyderabad in E.P.No.242 of 2019 filed by the respondent for execution of the Arbitral Award dt.15.12.2016 in relation to the Contract Agreement No.11/2011-12/S.E/R&B/KMM, dt.12.10.2011.

(2.) The petitioner in the Revision is the Government of Telangana which succeeded the composite State of Andhra Pradesh after bifurcation of the said composite State of Andhra Pradesh into the new State of Telangana and the residuary State of Andhra Pradesh.

(3.) The contract in question was in respect of widening of road to two lane and improvements to Yellandu - Gundala in k.m.0/0 to 51/60 in Andhra Pradesh under LWE Scheme and an amount of Rs.9537.79 lakhs was sanctioned. This road was considered very important for agency areas to transport their agricultural products to market centres at Yellandu, Khammam, Kothagudem market centres, the area being naxal infested where extremist activities were then going on. It was also required to be used for security forces for Khammam and Warangal District borders.