SWAPAN SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two appeals fied under Section 39 of the Arbitration Act, 1940 (abbreviated as 'the Act') are directed against the award of learned Subordinate Judge dated 25.7.94 passed in T.S. (Arbitration) No. 94 of 1989.

(2.) Both the appeals having arisen from the same award these two appeals are disposed of by this common judgment.

(3.) I have heard Mr. A. Chakraborty, learned senior counsel appearing on behalf of the appellant in First Appeal No. 102 of 1994 and respondent in First Appeal No. 3 of 1995 and Mr. S. Bhattacharjee, learned counsel appearing on behalf of the Union of India.