Ashis Kumar Chakraborty, J. - (1.) In this application under Section 34 of the Arbitration and Conciliation Act, 1996 (in short, "the Act of 1996") the petitioner, the General Manager, Eastern Railway has prayed for setting aside of the award dated November 14, 2017 made by the arbitrator, the Chief Communication Engineer of Eastern Railway.
(2.) In the arbitral proceeding before the arbitrator, the respondent herein and the petitioner herein were the claimant and the respondent, respectively.
(3.) By the impugned award the arbitrator has directed the petitioner, to pay Rs. 30,87,226/- to the respondent within thirty days from the date of the award, failing which compound interest at the rate of 8%, per annum will be applicable on the awarded amount from the date of publication of award. The arbitrator also rejected all the counter claims of the petitioner against the respondent, as mentioned hereinafter.;