APSRTC Vs. R.S.RANGADAS

JUDGEMENT

(1.) Heard Mr. S.Sudarshan Reddy, learned Advocate General appearing on behalf of the appellants and Mr. Srinivas Rao Bodduluri, learned counsel appearing on behalf of Mr. B.Adinarayana Rao, learned counsel for the respondent No.1 / Contractor.

(2.) The instant is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for brevity 'the Act' hereinafter). The challenge is to the order dtd. 15/3/2004 in O.P.No.2219 of 2000 passed by the II Addl. Chief Judge, City Civil Court, Hyderabad.

(3.) Vide the impugned order, the Trial Court had partly allowed the petition filed by the under Sec. 34 of the Act by allowing the claims raised by respondent No.1 / Contractor and at the same time rejected the counter claim raised by the appellant.