DEWAN CHAND Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS Ex. Petition has been filed by the decree holder seeking execution of order and judgment dated July 20, 2012 passed in OMP 183/2003.

(2.) THE brief facts are, inter se disputes between the parties were adjudicated by the sole Arbitrator in terms of award dated December 31, 2002 whereby the learned Arbitrator has awarded an amount of Rs.32,17,871.50/ - with future interest at 18% per annum on the awarded amount. The objections to the said award u/s 34 of the Arbitration & Conciliation Act were rejected by the Single Judge of this Court vide its order dated July 20, 2012 in OMP 183/2003. The learned Single Judge while disposing of the OMP 183/2003, was of the view that as regards any further amount that may be payable to the petitioner it would be open to petitioner to file an execution petition in accordance with law including the claim with regard to bank charges and deferential interest.

(3.) ON September 24, 2013 when this petition was listed this Court had passed the following order: