- (1.) The appellant-Rajasthan State Agricultural Marketing Board has filed the aforesaid three Misc. Appeals aggrieved by the judgment and decree dated 22.05.2000 passed by the learned Additional District Judge, No. 1, Bikaner in Civil Misc. (Arbitration) Case No. 222/1999 (& Civil Original Suit No. 224/1999) by which, the learned Court below made the Arbitration Award dated 20.05.1998 'Rule of the Court' under the provisions of Arbitration Act, 1940.
(2.) The dispute arose between the parties since the contractor - M/s. Chetan Ram Ram Gopal, Bikaner was given a contract by the appellant - Marketing Board to construct some shops and godowns at Bikaner in the year 1982 which was duly executed and the work was completed by the contractor but at the time of payment of the final bill, certain deductions were made by the appellant-Board and, therefore, the matter was referred to the Arbitrator, who by his Award dated 20.05.1998 awarded a sum of Rs. 1,09,623.46 along with interest @ 18% per annum with effect from 20.04.1989.
(3.) The learned counsel Mr. S.K. Vyas appearing for the appellant-Marketing Board submitted that the objections raised by the Marketing Board before the learned Arbitrator have not been considered and, therefore, the learned Arbitrator had committed misconduct in the proceedings of arbitration and, accordingly, the said impugned Arbitral Award dated 20.05.1998 did not deserves to be made the Rule of the Court.;