SOUTHERN RAILWAY Vs. PADMAVATHY CONSTRUCTIONS

JUDGEMENT

(1.) The arbitral award to the extent it granted interest on the amount claimed was sought to be set aside by recourse to section 34(2) of the Arbitration and Conciliation Act, 1996 ('the Act' for short). The same was repelled by the order impugned leading to this appeal under Section 37(1)(c) of the Act contending inter alia that the Arbitral Tribunal has erred in interpreting the arbitration agreement.

(2.) We heard Mr. C.S. Dias and Mr. Raymond George Dias, Advocates on behalf of the appellant and Mr. Jacob Sebastian, Advocate on behalf of the respondent.

(3.) Clause 16(2) of the General Conditions of Contract governing the parties reads as follows: