DEPUTY CHIEF ENGINEER Vs. V.SATHYAMOORTHY

JUDGEMENT

(1.) This Original Petition has been filed to challenge the award dated 02.01.2019 passed by the learned Arbitrator, only in respect of pendente lite interest awarded at the rate of 9.25% per annum.

(2.) The learned Standing Counsel appearing for the petitioner submitted that the interest awarded by the learned Arbitrator is contrary to terms of contract and beyond the scope of very contract itself. Hence, the award has to be set aside in that aspect.

(3.) This Court, on earlier occasion has considered the pendente lite interest in O.P.No.334 of 2019 dated 11.06.2019, which reads as follows;