DAELIM INDUSTRIAL CO. LTD. Vs. NUMALIGARH REFINERY LTD.

JUDGEMENT

(1.) THERE is a difference in the calculation in the exact decretal amount due to the Decree Holder (DH.). In order to appreciate the controversy it is necessary to advert to the fact that an Award dated 23rd September 2000 was made in the dispute between the DH and the Judgment Debtor (JD.). The Arbitrators by a majority of 2:1 awarded the following sums to the DH:

(2.) THE challenge by the JD to the said Award in the Court of the learned District Judge, Golaghat succeeded resulting in the DH appealing to the Calcutta High Court. The DH itemised its claim as under:

(3.) AS regards interest, in para 14 it was held as under: