UNION OF INDIA Vs. S.P. CONSTRUCTION

JUDGEMENT

(1.) Judgment debtors Union of India and its Chief Engineer have filed this revision under Article 227 of the Constitution of India impugning order dated 16.3.2010 Annexure P/2 passed by the executing court.

(2.) Dispute between petitioners and respondent-contractor S.P. Construction was referred to Arbitrator who gave award dated 29.3.1994, extract whereof has been placed on record as Annexure P/3. By the said award, the Arbitrator awarded Rs. 9,09,231.46 payable to respondent- contractor by the petitioners. Besides it, the Arbitrator also awarded interest @ 10% per annum on the amount withheld illegally. In addition to it, the Arbitrator also awarded interest for pre-reference period as well as pendente lite interest @ 10% per annum and future interest @ 6% per annum from the date of award till the date of payment or date of decree whichever is earlier.

(3.) The award was made rule of the court and decree was passed accordingly and the court also awarded interest @ 12% from the date of decree till recovery.