UNION OF INDIA Vs. PRASHANT RAJ AND CO

JUDGEMENT

(1.) The petitioner has challenged this award only on the ground of grant of 8% interest in reference to claim nos.6 and 9 as the respondents were not entitled for any interest. No other points raised. The Arbitral Tribunal, after considering the submission made by the parties, has granted 8% rate of interest instead of 18% p.a. as was claimed by the respondents.

(2.) The learned counsel appearing for the petitioner basically contended that revised clauses 63 and 64 of the GCC (General Conditions of Contracts) was sent to the respondents vide letter dated 20.10.1997. The parties have, based on the revised clauses, appointed an Arbitrator and proceeded accordingly. The counter claim was also filed as per the revised clause 64 of GCC. As per clause 64(5) no interest is payable and therefore the grant of interest at the rate of 8% per annum is unsustainable.

(3.) Admittedly, when the basic contract in question entered into between the parties which was dated 30.4.1996. The period of completion of work was 6 months i.e. 29.10.1996. The final termination notice was on 11.3.1997. There was no such prohibition clause like 64(5) introduced in the contract. The petitioner, only after the dispute arose, intimated the said revised clause to the respondents in view of directive dated 5.8.1997. Therefore, respondent is not entitled to claim benefit of this amended clause. The contract was terminated prior to the introduction of this prohibition clause of grant of interest. The tribunal, based on the Arbitration Act, 1996, can pass an appropriate order while granting the rate of interest. This clause, in the facts and circumstances of the case, cannot restrain or prohibit the Tribunal to grant the interest, in accordance with law.