PUSHPENDRA SINGH BHATI,J. - (1.) This appeal under Section 39 of the Arbitration Act has been preferred claiming the following reliefs: "It is, therefore, prayed that this appeal may be allowed, impugned order and decree dated 24.11.98 and Award dated 31.7.97 may be set aside and quashed. And the claim petition of non appellant may be dismissed with costs."
(2.) Brief facts of this case, as noticed by this Court, are that the non-appellant is a registered Partnership Firm situated at Barmer. The non-appellant was given a contract valuing Rs.70,93,133/- for construction of the guide Bund over Luni River Bridge on Barmer-Sanchore Road kms from 595/6 to 597 of National Highway No.15 (Job. No.162 RJ 15) and was to be completed on 15.09.1977. However, the job was completed on 05.06.1978.
(3.) The difference of payment resulted into the dispute being referred to the Sole Arbitrator. The non-appellant submitted his claim, in which it was mentioned that he had started the above work and completed the same. However, it was alleged that he had been paid less amount than claimed for the said work.;