STATE OF SIKKIM Vs. CHHABIL DASS AGARWAL

JUDGEMENT

(1.) This is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (the Arbitration Act).

(2.) The facts pertinent for disposal of the present appeal can be briefly summarised as under:

(3.) The claim of the respondent before the learned Arbitrator totalled to Rs.41,68,54,446.7p as outstanding on 31/10/2020 including escalation and interest on delayed payment. The learned Arbitrator did not grant the respondent the total amount of the claim and awarded only an amount of Rs.5,88,10,934.00 which included escalation and interest on delayed payment.