- (1.) This is revision petition filed by State of Haryana (in short, the State) under Article 227 of the Constitution of India to assail judgment dated 27.03.2008 (Annexure II) passed by learned Additional District Judge, Karnal. Respondent No.1-M/s. Bridge & Roof Company (India) Limited (A Govt. of India undertaking) (in short, the Company) executed work of the petitioner-State. There was dispute between the parties. The dispute was referred to respondent No.2-Arbitrator who gave award dated 26.11.1999 awarding Rs.61.37 lacs to be paid by petitioner to respondent No.1 less Rs.5.32 lacs awarded to the petitioner.
(2.) Respondent No.1 filed application for making the award as rule of the Court under Sections 14 and 17 of the Arbitration Act, 1940 (in short, the Act) along with interest @ 24% per annum whereas petitioner State filed objections under Section 30 of the Act for setting aside the award. Learned Additional Civil Judge (Senior Division), Karnal vide judgment dated 01.03.2007 dismissed the objection petition filed by State and allowed the application made by respondent No.1 and made the award as rule of the Court.
(3.) State of Haryana preferred appeal against judgment of the trial Court whereas respondent No.1 filed cross-objections in the said appeal claiming future interest on the awarded amount from the date of decree till recovery. Learned Additional District Judge, Karnal vide impugned judgment dated 27.03.2008 dismissed the appeal as well as the cross-objections.;