STATE OF ORISSA Vs. S C ROY

JUDGEMENT

(1.) This appeal by special leave puts in issue an order of the High Court of orissa, dated 16.1.1981. By the impugned order, High Court dismissed an appeal filed by the appellant in limine against the order of the Subordinate judge, Sambalpur, dated 6.10. 1980, making an Award of the Arbitrator a Rule of the Court after over-ruling the objections raised by the appellant herein.

(2.) On certain disputes having arisen between the parties, the matter was referred to the Arbitrator on 2.7.1979. The arbitrator made his Award on 21 st June, 1980 in favour of the predecessor-in-interest of the respondent, though the claim amount was reduced.

(3.) Learned Counsel for the appellant has, in this appeal, questioned only two items of the Award, namely, (1) enhancement of the cost of labour and material for which the respondent has been awarded a sum of Rs. 1,77,200/- and (2) the direction to pay interest for the period 01. 03.1976 till date of the award @ 12% P. A. (being the pre-reference period).