STATE OF GOA Vs. K HASSAINAR

JUDGEMENT

(1.) This appeal is by the State of Goa against the judgment dated 18th December, 2000 of the Ist Additional Civil judge, Sr. Division, Margao in Special Civil suit No. 331/92/b. By the judgment, the learned Civil Judge has rejected the appellant's objections under section 30 of the Arbitration Act, 1940. The appellant had objected to the arbitration award dated 3. 9. 92 made by the Arbitrator upon a reference made by the Civil Court in a civil suit filed by the respondent.

(2.) The claim was made by the respondent in respect of a contract for laving down of a pipeline undertaken by him. The Arbitrator awarded a sum of Rs. 1,93,182/- in respect of eleven claims with interest at the rate of 15 % per annum from 31. 5. 86 till realisation.

(3.) The appellant preferred objections under section 30 of the Arbitration Act. The trial Court which heard the objections, framed the following points for determination :