PANKAJ MITHAL,J. - (1.) These two writ petitions by the same petitioner challenge the order dated 13.12.2012 passed in execution case No.6 of 2006 and dated 13.8.20112 of the District Judge rejecting the execution case No.20 of 2012, respectively.
(2.) THE dispute between the petitioner and the Union of India was referred to arbitration. The Arbitrator made an award on 4.4.2001. The Arbitrator awarded Rs.19,32,000/- to the petitioner in respect of claim No.1 (a), Rs.50,000/- in respect of Claim No.1 (b) and Rs.18,34,234/- corrected to Rs.18,98,234/- in respect of claim No.2. At the same time, the counter claim of the Union of India was partly accepted and an award of Rs.22,35,342/- was made in its favour.
(3.) THE Union of India applied for execution of the award which was in its favour vide execution case No.6 of 2006.;