- (1.) Leave granted.
(2.) These appeals are the outcome of an arbitration proceedings initiated at the instance of the appellant M/s. Sathya-narayana Brothers (P) Ltd. raising certain claims against the respondent Tamil Nadu Water Supply and Drainage Board (for short 'the Board'). The claim was ultimately partly allowed by the Umpire. The objections against the award preferred by the appellant were allowed by the learned single Judge but the Division Bench set aside the order of the learned single Judge. Hence, this appeal by M/s. Sathyanarayan a Brothers (P) Ltd.
(3.) In view of the acute scarcity of water in the State of Tamil Nadu a project known as Veeranam project was undertaken by the State Government after its clearance by the Planning Commission for bringing the water from the left bank of the Coleroon at Lower Anicut to the city of Madras covering a distance of 155 miles through the pipelines to be laid for the purpose. The work required to be done was for manufacturing, supplying, delivering 1676 mm. (66") Diameter Prestressed Concrete Pipes and fittings including transporting to site, laying, jointing and testing for raw water and clear water conveying mains from Veeranam Tank to Madras city.;