TAMIL NADU ELECTRICITY BOARD Vs. ACCREDITED

JUDGEMENT

(1.) SINCE both these appeals are between the same parties involving identical question of law and facts, are disposed of by this common judgment. These appeals are arising from the arbitration proceedings ended between the appellant and the first respondent through the respondent No. 2, the arbitrator. Dispute between both the parties was referred to the second respondent the arbitrator, who after hearing both the parties, passed reasoned and elaborate award. The award published by the second respondent was filed in the court under Section 14 (2) of the Arbitration Act, 1940 and upon receiving the notice, the appellant and the first respondent filed applications under Section 30 of the Act for setting aside the award to the extent they were aggrieved. The learned Single Judge, after hearing both the parties, upheld the award and made a rule of Court, rejecting the objections filed under Section 30 of the act with modification for payment of interest at the rate of 15% p. a. from the date of the order. Aggrieved by this order, the appellant the first respondent had filed these appeals.

(2.) IN each of the cases, three applications for identical relief were filed and were disposed of by the common order under challenge. Since in both these appeals purely a question of law has been raised for our consideration, we need not refer to the facts and prayers made in the respective applications and we are confining our observations to the question of law raised before us.

(3.) THE appeals are ordered accordingly. However, there will be no orders as to costs. In view of the dismissal of the main appeals, cmp. Nos. 8177 and 8178 of 1997 are also dismissed. .