AWARI AMARENDER Vs. SHRIRAM CITY UNION FINANCE

JUDGEMENT

(1.) Heard Mr. P. Venkanna, learned counsel for the petitioner and Mr. N. Srikanth Goud, learned counsel for respondent No.1. Respondent Nos.2 and 3 are not necessary parties and the said fact is mentioned in cause title itself.

(2.) This revision is filed under Sec. - 115 of the Code of Civil Procedure, 1908, challenging the order dtd. 6/4/2024 passed in E.P. No.176 of 2018.

(3.) On the application filed by respondent No.1, the Sole Arbitrator/Retired Administrative Officer, Karimnagar, had passed an award dtd. 18/10/2014 vide Arbitration Case No.133 of 2013, directing the petitioner herein and respondent Nos.2 and 3 to pay an amount of Rs.1,32,999.00 along with interest @ 10% per annum from the date of petition i.e., 1/2/2013 till the date of award and @ 18% per annum on the awarded amount from the date of award till the date of entire realization. They shall also pay Rs.7,742.00 towards costs of the arbitration proceedings. It has also held that the petitioner herein and respondent Nos.2 and 3 are jointly and severally liable to pay the said amount.