NTPC LTD Vs. BHASIN CONSTRUCTION P LTD

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order passed by the High Court of Delhi in FAO (OS) Nos. 116 and 118 of 1995, dated 04.12.2008, whereby and whereunder, the learned Division Bench has allowed FAO (OS) Nos. 116 of 1995 and has set aside the judgment and order passed by the learned Single Judge in Suit No. 1510-A of 1986, dated 02.12.1994 and while disposing FAO (OS) No. 118 of 1995, has directed the Appellant-corporation to pay to the Respondent-company a sum of Rs. 95,394.10/- along with interest at the rate of 9% per annum on the said amount from the date of the award i.e. 07.05.1986 till the date of payment. The awards dated 15.05.1986 and 07.05.1986 passed by the learned Arbitrator are modified to the above extent and accordingly, are made rule of Court by the Division Bench.

(3.) The brief facts of the case are: