DEWAN CHAND Vs. KRISHAK BHARATI COOPERATIVE LIMITED

JUDGEMENT

(1.) The appellant has filed the present appeal impugning orders dtd. 28/5/2018 and 10/9/2018 passed by the learned Single Judge in OMP(COMM) 135/2017 captioned Dewan Chand v. Krishak Bharati Cooperative Limited (KRIBHCO). The said application [OMP(COMM) 135/2017] was preferred by the appellant under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the A&C Act) impugning an arbitral award dtd. 13/9/2014 (hereafter the impugned award).

(2.) In addition, the appellant also impugned a Supplementary Award dtd. 21/11/2014 (hereafter the Supplementary Award), which was delivered by the Arbitral Tribunal pursuant to an application filed by the appellant under Sec. 33 of the A&C Act.

(3.) Mr Kang, learned counsel appearing for the appellant has confined the present appeal to a singular issue. According to him, the impugned award, in so far as it rejects the appellant's claim for interest amounting to Rs.16,77,000.00 (Claim C-4), is vitiated by patent illegality.