SPONGE IRON INDIA LTD Vs. B V RADHAKRLSHNA

JUDGEMENT

(1.) C.M.A. No. 1277 of 1988 arises from the order and decree dated 30-8-1988 passed in O.P.No. 349 of 1986 by the IV Additional Judge, City Civil Court, Hyderabad, by which the learned Judge dismissed the appellant's application for setting aside the award of the Arbitrator under Section 30 of the Arbitration Act, (for short 'the Acf). C.R.P. No. 3695 of 1988 arises from the judgment and decree dated 30-8-1988 passed in O.S.No. 1027 of 1986 by the IV Additional Judge, City Civil Court, Hyderabad, by which the learned Judge accepted the award of the Arbitrator partly and made the rule of the Court. Since the subject matter of both these proceedings is common, the same are being disposed of by this common judgment.

(2.) FOR the sake of convenience, M/s. Sponge Iron India Limited will be known as 'the Company' and Mr B.V. Radhakrishna, who undertook to carry out the work entrusted to him by the company will be known as 'the Contractor'.

(3.) O.F.No. 349 of 1986 was filed by the Company under Section 30 of the Act for setting aside the award of the Arbitrator. The same was dismissed by the learned Judge. Being aggrieved by the judgment of the trial Court, the Companynled C.M.A.No.1277 of l988.TheCompanyalso filedC.R.P.No.3695 of 1988 against the judgment and decree passed in O.S.No. 1027 of 1986.