- (1.) The only issue that arises for consideration before this Court is, whether the claimant, i.e., the appellant before this Court - M/s Ambica Construction, could have been awarded interest pendente lite by the arbitrator. The arbitrator by his award dated 28.06.1999, besides awarding a sum of Rs.9,20,694/- to the claimant, held the claimant also entitled to interest pendente lite, at the rate of 15% per annum. The operative part of the award passed by the arbitrator depicting the above position is extracted below: "I therefore award a sum of Rs.9,20,694.00 in favour of the claimant and against the respondent. The claimant will also be entitled to interest pendente lite at the rate of 15% per annum and interest on award until recovery at the rate of 15% per annum."
(2.) The Union of India, namely, the respondent before this Court, assailed the award passed by the arbitrator in the High Court of Calcutta, by preferring A.P. No. 39 of 1999. A learned Single Judge of the High Court, by an order dated 3.8.2001, affirmed the award passed by the arbitrator on 28.6.1999, including the pendente lite interest, extended to the claimant. The relevant portion of the order of the learned Single Judge is extracted below: "Apart from that there is no allegation of misconduct against the Arbitrator. There is no impropriety in the matter of procedure or norms of hearing before the Arbitrator. There is hardly any reason for the court to pass an order allowing the application. This application for setting aside the award is dismissed."
(3.) The award dated 28.6.1999, and the order passed by the learned Single Judge dated 3.8.2001 were then assailed by the Union of India, before a Division Bench of the High Court, by preferring A.P.O.T No. 678 of 2001. While disposing of the above intra-court appeal, the High Court accepted the prayer made by the Union of India, and set aside the determination of the arbitrator in awarding interest pendente lite, by observing as under: "In respect of award of interest as payment of interest is excluded under clause 16(2) of the agreement and as no reason was assigned by the learned Arbitrator for awarding interest till then, in our opinion, interest could not be awarded and the award is modified by excluding interest therefrom. In above view of the findings the award stands modified by excluding the award of interest and the appeal is allowed to that extent only." ;