(1.) The issue arising for consideration in this Civil Appeal, which lays challenge to a judgment and order dtd. 7/2/2017 passed by the High Court of Karnataka (Dharwad Bench) in MFA No. 24507 of 2010 (AA) under Sec. 37(1) of the Arbitration and Conciliation Act, 1996 (A&C Act, for short), is whether the High Court was justified in confirming the order dtd. 22/4/2010 under Sec. 34 of the Arbitration and Conciliation Act, 1996 passed by the Senior Civil Judge, Sirsi, in Civil Misc. No. 08/2003, whereby the award passed by the learned Arbitrator was modified and the amount awarded was reduced.
(2.) As borne out from the judgments rendered by the Courts below, the facts, are:-
(3.) Pursuant thereto, the Claimant-Appellant herein filed his claim before the learned Arbitrator totalling to Rs.18,06,439.00 along with an interest payable thereupon @ 18% per annum, payable from 9/3/1994 till date of payment.
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