INTERNATIONA ENGINEERING CONSULTANCY Vs. HIMACHAL PRADESH MINERAL AND INDUSTRIES DEVELOPMENTCORPORATION LIMITED

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) ON a petition under Sections 8 and 20 of the Arbitration Act, 1940 in Suit No. 701-A/81, arising out contract dated 30th June, 1976 between the parties, containing an arbitration clause, this court vide order dated 12th April, 1985, appointed Shri T.U. Mehta, Retd. Chief Justice, as the sole arbitrator to adjudicate the claims set out in the suit, except

(3.) OBVIOUSLY having found that a sum of Rs. 15,000 was refundable by the respondent to the claimant, the Id. arbitrator on the basis of letter dated 13th November, 1979 has allowed interest under Section 3 of the Interest Act, 1978.