SUPERINTENDING ENGINEER Vs. E R SUNDARAM

JUDGEMENT

(1.) LEAVE granted. Heard both sides.

(2.) THE respondent was a contractor engaged to do some work at periyar Dam, Tamil Nadu and the work was alleged to have been interrupted because of the intervention of some Kerala Forest Officials and ultimately in the arbitration proceedings an Award was passed on 19. 1. 1998 for a sum of rs. 2,22,54,301/ -. We are told that the principal amount has been paid and the Execution Court has directed that the interest shall be payable @18% p. a. from the date of the arbitration till the amount is paid and @ 10% p. a. interest prior to the award. Learned counsel for the respondent waives awarding of interest prior to the award. We record the same. The appellant is directed to deposit interest @ 18% p. a. from the date of the award in the execution Court. Respondent herein is permitted to file a petition for withdrawal of the same before the said Court.