- (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 06.02.2014 passed by the High Court of Punjab and Haryana at Chandigarh in F.A.O. No. 3607 of 2011 wherein the Single Judge of the High Court dismissed the FAO filed by the appellant herein, in consequence, affirmed the order dated 24.12.2010 passed by the Additional District Judge, Faridabad in Arbitration Petition No.52 of 2010.
(3.) On 11.08.2014, this Court issued notice of the appeal to respondent No. 1 confining it to examine only the question regarding the rate of interest awarded by the High Court on the awarded sum to the respondent.;