UNION OF INDIA Vs. JIWAN SINGH & SONS

JUDGEMENT

(1.) Appellant, Union of India, has laid this appeal under Section 37 of the Arbitration & Conciliation Act, 1996 (for short, 'Act of 1996') for assailing the order dated 2nd August, 2014 passed by the District Judge, Bikaner, whereby application of the appellant under Section 34 of the Act of 1996 for setting aside the arbitral award dated 15th February, 2004 is rejected.

(2.) Brief facts of the case are that the appellant and respondents No. 1 entered into an agreement No. CWE(P) Bikaner-7/96-97 for supplying furnitures. After execution of the agreed work, a dispute cropped up between the rival parties as the respondent-contractor has worked against the terms of the agreement. As the rival parties were mutually agreeable, the matter was referred to an arbitrator for adjudication. On conclusion of arbitral proceedings, the sole arbitrator passed award on 15th February, 2004. Upon consideration of the materials available on record, the arbitrator declared respondent entitled for the claim of Rs. 1,57,669/- and also awarded interest @ 15% per annum on the aforesaid amount w.e.f. 19.03.1998.

(3.) Being aggrieved from the arbitral award, the appellant invoked jurisdiction of the learned District Judge, Bikaner, by laying an application under Sections 34 of the Act of 1996. The learned District Judge, after thoroughly examining the arbitral award, declined to interfere with the arbitration award and rejected the application, vide order dated 2nd August, 2014.