UNION OF INDIA Vs. V K ENGINEERING CONSTRUCTIONS

JUDGEMENT

(1.) This appeal is filed against order dated 7.12.2009 passed in OP No. 1621 of 2007 on the file of the Court of III Additional Chief Judge, City Civil Court, Hyderabad (O.P). The appellants herein are the petitioners whereas the respondents herein are also the respondents in the O.P. For convenience sake, we refer the parties as arrayed in the O.P.

(2.) Certain disputes arose between the petitioners and the first respondent following which the first respondent filed Arbitration Application No. 45 of 2003 before this Court for appointment of an Arbitrator. Accordingly this Court by order dated 18.12.2003 appointed the second respondent as the Arbitrator, who after conducting necessary enquiry, passed the award dated 15.12.2006 as follows:

(3.) Aggrieved by the award of the Arbitrator to the extent of awarding interest from the date of cause of action i.e., 25.4.1997, the petitioners filed the O.P. before the Court below. The Court below after hearing the parties dismissed the O.P. Aggrieved thereby, the present appeal is filed