GUPTA AND COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) ALLOWED as prayed for. C.R.No. 3377 of 2007. This revision petition is directed against the judgment dated 8.3.2008 passed by the learned District Judge, Hisar allowing an appeal filed by the respondent-Union of India.

(2.) A dispute arose between M/s Gupta and Company and Union of India relating to the agreement No. CWE (P) H-8/90-91. The arbitrator gave his award on 30.12.1998. An application was moved by the Union of India for making the award rule of the Court. The learned trial Court did not accept the contention raised by the petitioner that the arbitrator had misconducted himself but held that the interest awarded was on higher side, and reduced the interest awarded.

(3.) THE learned counsel for the petitioner contends that the impugned order is liable to be set aside, as the petitioner is willing to pay the awarded amount with 6% interest.