UNION OF INDIA Vs. MD. JOBER ALI

JUDGEMENT

(1.) This is an appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act" for brevity) preferred by the Union of India (hereinafter referred to as to the "UOI" for brevity) assailing the judgment passed by learned District Judge, Khurda at Bhubaneswar, in ARBP No.36/2009, dismissing the petition filed by the UOI under Section 34 of the Act as per the judgment dated 22.12.2011.

(2.) The facts leading to filing of this appeal may be succinctly stated as follows:-

(3.) Admittedly, in course of arbitral proceeding, no oral evidences were led by examining witnesses. Only documents were placed and submissions were made. The sole Arbitrator having considered each claim item decided the mater and awarded that the appellant shall pay a sum of Rs.22,33,380/- plus interest amount of Rs.10,94,356/- totalling Rs.33,27,736/- along with a cost of Rs.1,50,000/- within a period of three months. The appellant will also pay a further interest on the total amount of Rs.34,77,736/- from 8.2.2009 @ 12% per annum till the date of actual payment.