LAWS(APH)-2008-9-83

HEMANT JALAN Vs. OM PRAKASH JALAN

Decided On September 19, 2008
HEMANT JALAN Appellant
V/S
OM PRAKASH JALAN Respondents

JUDGEMENT

(1.) THIS appeal is filed under Section 37 of the Arbitration and conciliation Act, 1996 (for short "the Act") against the judgment and decree dated 22-10-2005 passed in O. P. No. 2924 of 2003 by the XIV Additional Chief judge, City Civil Court, Hyderabad.

(2.) A short question that arises for consideration in this appeal is: "whether the court can modify the award of the arbitrator under Section 34 of the Act and allow the claim of interest which was disallowed by the arbitrator"

(3.) THE facts, which are not in dispute and relevant for disposal of the appeal, may briefly be stated as under: