- (1.) By these Civil Misc. Petitions the petitioners are seeking to set aside the two Awards, both dated 30th of May 1984 made by learned arbitrator Shri A.C. Gupta on several grounds.
(2.) It appears that two work contracts-Contract No. CE/96/62 and Contract No. CE/97/62 were given by the petitioners to the respondent and disputes and differences arose between the parties under these two contracts which were referred to his arbitration by this Court's Order dated 30th of April, 1982. By his Award made in respect of the claims under Contract No. CE/96/62 the learned Arbitrator has directed the petitioners to pay a total sum of Rs. 42, 12, 656. 33 to the respondent and has further directed that said sum shall carry interest at the rate of 12 per cent per annum from April 30, 1982 to the date of the Award. By his Award made in respect of the claims under contract No. CE/97/62 he has directed the petitioners to pay a total sum of Rs. 59, 60, 824. 15 to the respondent and has further directed that the said sum shall carry interest at 12 percent per annum from April 30, 1982 to the date of the Award.
(3.) Though several grounds have been taken in the Civil Misc. Petitions at the hearing only two grounds were urged before us by counsel for the petitioners by way of challenging the Awards : (1) that in law the Arbitrator could not have allowed any claim in respect of wage escalation and as such the Awards suffer from an illegality and (2) no interest could have been allowed by the Arbitrator on the amounts of the final bills submitted by the respondent in respect of the two contracts since the work contracts contained no provision for payment of interest. We find no substance in either of these two grounds and the Civil Misc. Petitions are liable to be dismissed and the Awards should be made a rule of the Court.;