NANDA CONSTRUCTION Vs. MAHANADI COAL FIELDS LTD

JUDGEMENT

(1.) Both the Arbitration Appeals involve an award involving Arbitration Case No.3/2010 being reversed in part by the District Judge, Angul in Arbitration Petition No.39/2014 involving an application under Section 34 of the Arbitration and Conciliation Act, 1996 (herein after called as "the Act, 1996").

(2.) Arbitration Appeal No.22/2015 by M/s.Nanda Construction confined to the challenge of the judgment involving Arbitration Petition No.39/2014 so far it relates to reduction in the grant of interest by the Arbitrator involved therein reducing the interest @ 9% per annum whereas Arbitration Appeal No.25/ 2015 filed by the Mahanadi Coal Fields Ltd. and its C.M.D. challenging the award as well as the judgment involved herein more particularly on account of grant of benefit on the head of claim nos.4,11, 14 and 15.

(3.) Both the Appeals since involved common disposal of the arbitration proceeding as well as the judgment of the District Judge and for having a common set of facts, on consent of both the parties, are decided by this common judgment.