STATE OF ORISSA Vs. S L NARAYANA

JUDGEMENT

(1.) THE Misc. Appeal No. 175/79 has been filed under Section 36 (6) (39) (vi)) of the Arbitration Act (hereinafter referred to as the 'Act') by the State of Orissa against the order of the court below overruling the objection of the appellant under Section 30 of the Act to the award dated 31-1-79 passed in favour of the respondent.

(2.) THE Civil Revision has been filed by the claimant as the court below while confirming the award by its order dated 13-7-79 has kept silent about granting interest under Section 29 of the Act on the principal amount payable to the claimant on the award.

(3.) AS stated above, the court below while confirming the award by its order dated 13-7-1979 has kept silent about the express prayer of the claimants for granting interest under Section 29 of the Act on the principal amount payable to them on the award. The claimants had filed a petition in the court below to grant interest under Section 29 of the Act in this case, but that court has not passed any order on that petition.