- (1.) The State of Rajasthan has filed the present civil misc. appeal against the order dated 2.6.2000 passed by the District Judge, Kota whereby the objections filed by the appellant against the award dated 24.11.1995 passed by the sole Arbitrator had been dismissed.
(2.) Vide order dated 3.5.1991, one Prabhakar Sharma was appointed as sole Arbitrator who was Deputy Secretary to the Government and T.A. to the Chief Engineer, Irrigation Department. The statement of claim was filed by the respondent. Even the counter claim was filed by the appellant. According to the appellant, the work assigned to the respondent No.1 was in regard to the work of designs, fabrication, supply and erection of gates of Bhim Sagar Dam in District Jhalawar which work was to be completed within 12 months; because of certain clarification and omissions, the work order had to be revised and, therefore, superseding the earlier work order, the date of completion was also reivsed. Claims were filed on account of many heads an most of the claims related to the delay caused by the appellant. Ultimately, the arbitrator had given an award on 24.11.1995, wherein an amount of Rs. 21,72,410/- was awarded along with interest @ 12% p.a.
(3.) Award was filed in the civil court for making it rule of court. It was objected to by the appellant by filing objections.;