- (1.) The matter here concerns the contract for the construction of internal roads in N.G.M. at Kunjpura and the Award of the arbitrator of June 5, 1986, holding the contractor Om Parkash Gupta entitled to Rs. 1,35,129/- in respect of the disputes raised with regard thereto.
(2.) The trial Court, on the application of the contractor under Section 14 read with Section 17 of the Arbitration Act (hereinafter referred to as the Act) after dismissing the objections filed against it under Sections 30 and 33 thereof, made the Award rule of the Court alongwith interest thereon at the rate of 12% per annum on the amount awarded till its realisation. Decree was directed to be drawn up accordingly.
(3.) On appeal, it was held that the award was vitiated on account of misconduct, inasmuch as a consolidated amount had been awarded for the various amounts claimed for different items and the matter was consequently remitted to the Arbitrator for fresh decision to enable him to give a "detailed award indicating items which he has allowed or disallowed and to what extent.";