SUPERINTENDING ENGINEER Vs. M SANTHANAM AND ANOTHER

JUDGEMENT

(1.) All the appeals are arising out of the common order of the learned Judge dated 24.2.1999 in O.P.Nos.47, 48, 67, 839, and 886 of 1995 and 823 of 1998.

(2.) For convenience sake, the parties are mentioned as per the rank in O.S.A.No.132 of 134 of 2000.

(3.) The appellant is the contractor. He entered into three different agreements with the respondent for the execution of the work. As some dispute arose, the matter was referred to the Arbitrator. Ultimately the Arbitrator passed an award.