STATE OF KARNATAKA Vs. NAVEENA CONSTRUCTIONS GULBARGA

JUDGEMENT

(1.) , delivered the following:

(2.) IN these two appeals under Section 39 of the arbitration Act, 1940 ('the act' for short), the common questions that arise for consideration beINg the same, the appeals were heard together and disposed of by this common judgment.

(3.) THE facts of THE case in brief are as follows: THE arbitrators concerned filed THEir respective awards in court at THE instance of THE claimants in terms of Section 14 of THE act. Section 14 of THE ACT reads as hereunder: