M.Y. Eqbal, J. - (1.) This appeal under Section 39 of the Arbitration Act, 1940 is directed against the judgment and decree dated 5.5.2001 passed by Sub-Judge, 1st Bokaro at Chas in Title Arbitration Suit No.4 of 1998, whereby he has confirmed the Award dated 16.2.1998 given by the Arbitrator and rejected the application filed by the appellant under Section 30 of the said Act for setting aside the Award.
(2.) The facts of the case lie in a narrow compass.
(3.) The appellant floated a tender notice dated 4.1.1982 inviting quotation for construction of Community Hall in Sector VIII. Pursuant to the said tender notice, the respondent submitted quotation which was accepted and letter of intent was issued by the appellant on 12.5.1982 and an agreement was signed on 15.7.1982. In terms of the agreement the period of completion of work Was 10 months to be reckon after 15 days from the date of issuance of letter of intent or actual start of the work whichever be earlier. The respondents was required to complete and hand-over the work in phase manner.;