M.K.Sharma, J. - (1.)The Arbitrator filed the award alongwith the proceedings on filing of which the present suit was registered and notices were issued to the parties directing the parties to file the objections within the statutory time limit. On service of notice the petitioner did not file any objection but the respondents filed their objections under Sections 30 & 33 of the Arbitration Act which was registered as I.A. No. 6320/1994. The petitioner filed his reply to the aforesaid objections filed by the respondents.
(2.)In the objections filed by the respondents objections were taken with regard to the award passed by the Arbitrator in respect of Claim No. 2,3,4,8 & 9.
(3.)I have heard the learned Counsel for the parties who have taken me through the grounds of objections, the award passed by the Arbitrator and also the records of the arbitration proceedings. On consideration of the materials on record and upon hearing the Counsel for the parties I propose to dispose of the present objections filed by the respondents dealing with each of the objections claim-wise as follows :