GIAN CHAND MEHTA Vs. UNIONOF INDIA

JUDGEMENT

(1.) THE suit was filed under Sections 14 and 17 of the Arbitration Act, 1940. The case has a longer history than would appear from the year of the suit. Disputes and differences arising out of the works contract dated 19th august, 1986 awarded by the respondent (Railways) to the petitioner were on 22th August, 1990 referred for arbitration of Ms. S. Chauhan and Mr. S. D. Sharma, officers of the Railways. Claims were filed by the petitioner before the said arbitrators in 1991. The arbitrators published an award dated 11th february, 1992. The petitioner herein filed suit No. 3356a/1992 in this court under Sections 14 and 17 of the Arbitration Act for filing of the said award in the court. Upon the award being filed in this court in the aforesaid suit and notice of filing being issued, neither the respondent (Railways) nor the petitioner filed any objections thereto save that the petitioner herein filed a petition under Sections 15 (b) and 16 of the Arbitration Act, 1940.

(2.) THE award rendered on 11th February, 1992 is a non speaking award without any reasons. The award merely directed that against the -

(3.) THE award thus directed that the petitioner be paid by the railways a sum of Rs. 20,000/- in full and final settlement of all claims referred to the arbitrators. The railways were also directed to pay interest at 16% per annum on the amount awarded, if the payment was not made within 60 days from the date of the publication of the award.