SAMRAT PRESS Vs. UOI

JUDGEMENT

(1.) THIS appeal challenges the judgment of the learned Single Judge dated 3rd October, 2008. By the said judgment, the learned Single Judge disposed of the objections preferred by the Union of india against the Award dated 27th June, 2002, corrected on 10th October, 2002. The facts of the case are as follows:-

(2.) THE Award was passed and the respondents were directed to pay the awarded amount along with 18% interest per annum on claims no. 1 and 3 of the appellant from the date of the Award till actual realization. This Award came to be challenged before the learned Single Judge. In sum and substance, the learned Single Judge dismissed the objections preferred by the union of India except the modification of the rate of interest in the operative portion of the judgment from 18% to 9%. The learned Judge in paragraphs 16, 17 and 18 of the judgment held as follows:-

(3.) A perusal of the above findings demonstrates eloquently that the learned Single Judge upheld the finding of the Arbitrator that the appellant as a small scale and ancillary industrial undertaking was entitled to the benefit of the Act. The Arbitrator had awarded interest @ 18% by placing reliance on the Act.