REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

V.KRISHNAIAH NAIDU Respondents

Referred Judgements :-

A. V. B. [REFERRED TO]
A. V. B. [REFERRED TO]
FIRM MADANLAL ROSHANLAL MAHAJAN VS. HUKUMCHAND MILLS LTD [REFERRED TO]
UNION OF INDIA VS. BUNGO STEEL FURNITURE PRIVATE LIMITED [REFERRED TO]
ASHOK CONSTRUCTION COMPANY VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH SAITH AND SKELTON PRIVATE LIMITED THE STATE OF MADHYA PRADESH VS. SAITH AND SKELTON PRIVATE LIMITED :THE STATE OF MADHYA PRADESH:SAITH AND SKELTON PRIVATE LIMITED [REFERRED TO]
EXECUTIVE ENGINEER IRRIGATION BALIMELA VS. ABHADUTA JENA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. SURENDRA DEVENDRA AND MOHENDRA TRANSPORT CO [REFERRED TO]
STATE OF ORISSA VS. DANDASI SAHU [REFERRED TO]
UNION OF INDIA VS. S V KRISHNA RAO [REFERRED TO]
FERTILISER CORPORATION OF INDIA LTD VS. RAVI KUMAR OHRI [REFERRED TO]

JUDGEMENT

(1.) :-

(2.) ARBITRATION Act is known for several knotty questions it gives rise to. We are confronted with one such question herein. It is whether an arbitrator appointed under S.8 or S.12 of the Act has the power to award interest on the amount awarded by him from the date of his award to the date of realisation, or till the date of decree, as the case may be.

(3.) THE contractor filed O.S. No. 1966/85 on the file of the II Additional Judge, City Civil Court at Hyderabad to make the award the rule of the Court. THE Government filed O.P. No. 3/1986 to set aside the award. THE learned Judge of the City Civil Court by his judgment and order dt. 27-8-1987 decreed O.S.1566/85 and dismissed O.P.3/1986, against which the present appeal and Civil Revision Petition are preferred by the State.

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STATE Vs. V KRISHNAIAH NAIDU

Referred Judgements :-

JUDGEMENT

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