STATE OF JHARKHAND Vs. PREM KUMAR

JUDGEMENT

(1.) After its failed attempt to challenge the Award dtd. 18/2/2018 before the Commercial Court, East Singhbhum at Jamshedpur, the State of Jharkhand has filed the present Commercial Appeal under Sec. 13(1-A) of the Commercial Courts Act, 2015.

(2.) In Arbitration Case No. 06 of 2019, the Commercial Court has held that the Award dtd. 18/2/2018 does not suffer from any such infirmity so as to set-aside the Award under Sec. 34 of the Arbitration and Conciliation Act, 1996.

(3.) In the present Commercial Appeal, the State of Jharkhand has tried to demonstrate that the aforesaid finding of the Commercial Court has been rendered overlooking that the Arbitrator has committed serious errors in law in awarding interest from the date the contractor had invoked the Arbitration clause and has granted loss of profit to the tune of Rs.5,97,234.00 even though the claimant did not make such a claim.