HEMANT GUPTA, J. - (1.) THE challenge in the present revision petition is to the order passed by the learned first 'Appellate Court on 31.10.1990 whereby appeal against the order dated 5 -1985 dismissing the objections of the petitioner was dismissed.
(2.) THE dispute between the parties was referred to Shri J.L. Mahajan Arbitrator appointed to adjudicate the dispute. The arbitrator announced his award on 12.3.1983. The petitioner filed objections to the said award which were initially dismissed as beyond the period of limitation but this Court in Civil Revision No. 1422 of 1986 decided on 7.1.1987 held that the objections are within the period of limitation and consequently the matter was remitted back to learned trial Court. The learned trial Court did not find any merit in the objections and consequently dismissed the same on 9.5.1989 and made award dated 11.03.1983 as rule of the Court. The appeal filed against the said award has also been dismissed.
(3.) VIDE the aforesaid award dated 11.3.1983, a sum of Rs. 1,39,560.10 was found payable to the respondent and a sum of Rs. 37,005.88 as amount payable to the petitioner and consequently the net amount payable to the respondent amount to Rs. 1,02,554.12 was announced to be awarded in favour of the respondent contractor.;