M/S THDC INDIA LTD THROUGH ITS CMD, OFFICE AT BYE PASS ROAD PRAGTIPURAM RISHIKESH DEHRADUN Vs. M/S PURNANAND VYAS, 271, DEHRADUN ROAD, RISHIKESH, DISTT. DEHRADUN

JUDGEMENT

(1.) HEARD Mr. Shobhit Saharia, Advocate, learned counsel for the appellant. This appeal under Section 37(1) of the Arbitration and Conciliation Act, 1996 is directed against the judgment and order dated 9 -8 -2012, passed by the District Judge, Dehradun the objection which was filed by the appellant under Section 34 of the Act was partly allowed and partly rejected and the impugned award passed by the learned Arbitrator awarding compensation for the period from June 2003 to 6 -5 -2004 amounting to Rs. 9,00,000/ - and awarding Rs. 1,00,000/ - as expenses for litigation has been set aside as well as awarding of interest @ 12% per annum on the security deposits amounting to Rs. 2,00,000/ - has also been set aside. Rest of the award has been confirmed. It has also been ordered that the contractor shall also be entitled to pendente lite and future interest @ 6% per annum as awarded by the learned Arbitrator along with costs of Rs. 2,00,000/ -. Accordingly the award passed by the Arbitrator has been modified.

(2.) LEARNED counsel for the appellant has contended that the learned Arbitrator has exceeded his jurisdiction in allowing the claim of the contractor -respondent and also mis -conducted himself in the proceedings and also awarded the claim against the terms and conditions of the contract agreement. Learned counsel for the appellant also contended that the learned District Judge has also not considered the contract agreement clause in letter and spirit and the clause of contract agreement has been interpreted in his own way.