MUNICIPAL CORPORATION AMRITSAR Vs. AJIT SINGH

JUDGEMENT

(1.) This revision is filed against the order of the learned Additional District Judge, Amritsar, dated 7.4.89.

(2.) The respondents were awarded the contract of widening outer circular road by the Municipal Corporation, Amritsar, who is the petitioner herein. In the course of execution of the work, some disputes have arisen between the parties which were referred to the Arbitrator in view of the arbitration clause in the contract. The Arbitrator passed as award on 19.7.85. The respondents made an application in the Court of Sub Judge First Class, Amritsar, to make the award a rule of Court. On notice, the Arbitrator filed his award in Court. The Municipal Corporation filed its objections to the award. On a consideration of the material on record, the trial Court set aside the award by its order dated 3.10.87. On appeal by the respondents, the learned Additional District Judge, Amritsar, made the award a rule of Court by the impugned order. Hence this revision.

(3.) Inspite of the two adjournments, learned Counsel for the petitioner was not present. Ultimately, it was listed for today and a note was appended to the cause list that the revision petition will be decided on merits even in the absence of the counsel. Learned Counsel for the respondents is present. But none is present for the petitioner. I have, therefore, perused the record and heard the arguments of the learned counsel for the respondents.