EXECUTIVE ENGINEER PWD Vs. SETHI CONSTRUCTION COMPANY

JUDGEMENT

(1.) THIS appeal has been filed by the non claimant /appellant against the judgment of the learned District Judge dated 02.03.2007 by which the application under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the appellant has been dismissed.

(2.) THE submission of the learned Counsel for the appellant is that the learned Arbitrator awarded interest @ 18% p.a. for the period 23.08.1993 upto 18.02.2004 i.e. the date of the award.

(3.) LEARNED Counsel for the respondent, on the other hand, submitted that the learned Arbitrator has not committed any illegality in awarding interest @ 18% p.a. as the same is provided under Clause (b) of Sub -section (7) of Section 31 of the Act of 1996 itself.