MADHU MEHRA Vs. PRITPAL SINGH

JUDGEMENT

(1.) Should the court in a case where an arbitral award is silent with regard to the payment of interest from the date of the award till realization, direct payment of interest for the said period @ 18% per annum having regard to the provisions of Section 31(7)(b) of the Arbitration and Conciliation Act, 1996"

(2.) The above, in short, is the point in issue.

(3.) It is not in dispute that in the case in hand, the arbitrator has simply awarded a sum of Rs.5,50,000/- towards rectification of defects and other miscellaneous claims, with a direction for payment of the same within 30 days of the receipt of the award, but with no further direction for payment of interest from the date of the award till realization. The award in question was challenged before Additional District Judge who dismissed the same, against which an appeal was preferred in this Court which also met with no success.