STATE OF WEST BENGAL Vs. CHITTADAS ROY

JUDGEMENT

(1.) This is an application by the petitioner under sections 30 and 33 of the Arbitration Act, 1940 for setting aside the award dated 22nd August, 1995 made and published by Mr. Sachin Bandapadhyay as Sole Arbitrator on the grounds setforth in its petition.

(2.) By his impugned award the said Arbitrator has purported to make a lumpsum award in favour of the respondent "against all the claims preferred before" him. The said Arbitrator has also allowed interest.

(3.) The claims preferred by the respondent before the said Arbitrator comprised various heads including those for damages. The respondent also claimed damages on account of idle labour.