KAMAL SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This petition under Section 115 of the Code of Civil Procedure, 1908 is directed against the order dated 28.7.2001 passed by the Civil Judge (Sr. Division), Bhiwani holding that the award of the Arbitrator dated 15.4.1998 does not suffer from any legal infirmity. Objections filed by the petitioner have been held to the time barred and the jurisdiction of the Arbitrator to award interest has also been upheld. Ft has also been held that the Arbitrator did not misconduct the proceedings by not affording opportunity to the petitioner.

(2.) Brief facts of the case are that the respondent served on the appellant a demand notice for a sum of Rs. 2,13,726.80, on account of the theft of energy by tampering with all the four M&T seals of the meter and unauthorised load of 31.024 KW against sanctioned load of 19.816 KW. The Civil Judge referred the case to the Arbitrator in pursuance to clause 29 of the terms and conditions of the arbitration agreement. The Arbitrator announced his award on 15.4.1998 by holding that the petitioner was liable to pay for the consumption of energy of the last four months prior to the checking rather than six months as the seals were reported to be tampered. Fresh bill was ordered to be sent and interest @ 18% was levied. The respondent-Board filed an application for making the award as rule of the Court whereas the petitioner filed objections. The award has been made rule of the Court and the objections raised by the petitioner have been rejected.

(3.) Shri M.R. Verma, learned counsel for the petitioner has argued that the objections raised by the petitioner cannot be held to be time baned because the objections were filed on 25.6.1998 and 19.5.1998. The period of 30days is to be counted under Article 119 of the Schedule to the limitation Act, 1963 from the date of service of notice. According to the learned counsel, notice was issued on 18.5.1998. Mr. Verma has further argued that interest @ 18 percent is reasonable and only reasonable interest could be levied by the Arbitrator.