VOLVO GROUP INDIA PRIVATE LIMITED, BENGALURU Vs. DEPUTY COMMISSIONER OF STAMPS AND DISTRICT REGISTRAR SHIVAJINAGAR REGISTRATION DISTRICT

JUDGEMENT

(1.) Heard Shri. A. Murali, learned Advocate for petitioner, Shri. R. Subramanya, learned Additional Advocate General (AAG) and Shri. M.Vinod Kumar, learned AGA for respondent-State.

(2.) Briefly stated the facts of the case are, petitioner obtained an award dated May 21, 2012 from the Arbitral Tribunal headed by Justice S. Venkataraman (Retd.) against Karnataka State Road Transport Corporation ('KSRTC' for short).

(3.) The Arbitral Tribunal held that petitioner was entitled to receive Rs.3,51,12,209.63 ps. with interest at 12% p.a. from April 6, 2010. Accordingly, it directed KSRTC to pay Rs.4,40,65,822.63 ps. (including interest up to the date of the award) together with interest at 12% p.a. on the determined amount till the date of payment. In addition, the Tribunal also allowed petitioner's claim for Rs.2,70,48,509.94 ps. towards reimbursement of tax on works contract payable with interest at 12% p.a. from the date of the Award till the date of payment.