SURMDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS is a petition under Section 14, 17 and 29 ofthe Arbitration Act for issue of a direction to the petitioner to file the Awardand that the same be made a rule of the Court.

(3.) IN the circumstances stated above, the Award dated 10/12/1990 is hereby made a rule of the Court. Let a decree be passed in favour of the petitioner against the respondents in terms of the Award Ex. YZ. The Award Ex. YZ shall form part of the decree. The petitionershall be entitled to future interest at the rate of 14% per annum till realisation of the decretal amount.