UNION OF INDIA Vs. BHAGWATI ENTERPRISES

JUDGEMENT

(1.) BY order dated 7th of August, 1996, the trial Court had accepted the award filed by the arbitrator, appointed through Court, and directed that the same be made rule of the Court under Section 14 of the Arbitration Act.

(2.) IN accordance with the award, an amount of Rs. 35335.15 paise was directed to be recovered from the appellant with interest at the rate of 12 per cent per annum from 27.9.1989 to 14.11.1995 and there after from 15.11.1995 till 30.4.1996 same rate of interest was allowed. Again additional claim of Rs. 24. 650 was allowed with same rate of interest from 27.9.1989 till 14.11.1995 and from 15.11.1995 to 30.4.1996. An amount of Rs. 7800/ - towards costs of the award has also been allowed by the arbitrator and accepted by the Court.

(3.) IN this appeal, learned counsel for the appellant urged that the arbitrator had not taken note of the terms of the agreement between the parties in respect of the contract work. Further the interest has been allowed on higher side.