P.K. Bahri, J. - (1.) Shri B.N. Waghray sole arbitrator had filed the award dated February 23, 1989, in court. Notice of the filing of the award was served on both the parties. The petitioner has filed the objection petition seeking setting aside of the award on various grounds. The objection petition is opposed by the respondent and following issues were framed: 1. Whether the award is liable to be set aside for the reasons given in the objection petition ? 2. Relief.
(2.) It was agreed that the matter be decided by affidavit', and the parties have filed their respective affidavits.
(3.) The arbitrator has given a non-speaking award and has awarded a sum of Rs. 18,75,200/- to the petitioner-claimant against all its claims. The respondent had also put in counter-claims against the petitioner and the obvious inference is that after considering the claims and the counterclaims the arbitrator thought it fit in his wisdom to award the said sum to the petitioner. He has also awarded 12% per annum as interest from the date of the award till the payment is to be made.;