Sharma, J. - (1.) This appeal by special leave by the State of Orissa is directed against the judgment of the Orissa High Court rejecting its appeal under S. 39 of the Arbitration Act. The respondent executed certain work under a written agreement with the appellant and a dispute arose thereunder which was referred to arbitration. The Arbitrator made an award which was filed in Court. On service of notice the appellant raised several objections which the trial Court overruled. The award was made a rule of the Court. After unsuccessfully moving the High Court in appeal, the appellant has approached this Court.
(2.) Except for the objection taken by the appellant on the question of the power of the Arbitrator to grant interest, we do not find any merit in the other points decided by the impugned judgment. The decision of the High Court is therefore affirmed on all the other points.
(3.) So far the question relating to interest is concerned, it has been contended by the learned Counsel for the appellant that the arbitrator exceeded his jurisdiction in allowing the respondent's claim in view of the decision in Executive Engineer (Irrigation), Balimela v. Abhaduta Jena, (1988) 1 SCC 418. It was pointed out therein that this Court had in Seth Thawardas Pherurnal v. Union of India, (1955) 2 SCR-48, held that in case of direct reference to arbitration without the intervention of a Court, provisions of neither the Interest Act, 1839 nor the Civil Procedure Code applied to an arbitrator as he was not a Court, and interest could, therefore, be awarded only if there was an agreement to pay interest or a usage of trade having the force of law or some other provision of the substantive law which entitled the plaintiff to receive interest. On the coming in force of the Interest Act, 1978, although the position in regard to the arbitrator's power to award pendente lite. interest continued to be the same, he was vested with the jurisdiction to allow interest prior to the proceeding in view of the definition of "Court" in the Act which includes the arbitrator. Accordingly, it was held that in cases in which the reference to arbitration was made after the commencement of the new Act, that is, August 19, 1981, the arbitrator may award prior interest, but in those cases also he cannot grant pendente lite interest. Since the reference in the case before us was made in, March 1982, no objection can be taken to that part of the award whereby the respondents has been allowed the claim of interest for the earlier period.;