SOUMEN SEN, J. - (1.) This is an application for setting aside of an award at the instance of the Eastern Railway. The award is assailed principally on three grounds. The first ground is the existence of the prior award.
(2.) The second ground is of legal misconduct since the arbitrator had no authority to allow Claim No. 6 by disregarding Clause 17(3) of General Conditions of Contract.
(3.) The third ground is that the arbitrator has exceeded its authority in allowing Claim No. 15 which is a claim on account of interest pendente lite by disregarding Clause 16(2) of the General Conditions of Contract.;