- (1.) The petitioner Samchana Coop. L&C Society Limited has approached this Court through the present revision petition.
(2.) An award dated August 31, 1992 was passed by the Arbitrator in favour of the petitioner-Society. On an application, filed by the petitioner-Society, the learned trial judge, vide judgment dated December 24, 1997, made the aforesaid award the rule of the court. Interest at the rate of 18% per annum was granted from the date of passing of decree till the realization of the decretal amount.
(3.) An appeal was filed by the Executive Engineer against the aforesaid judgment of the trial Court. Neither any appeal was filed by the Coop. Society nor any cross objections were preferred. The petitioner-Society, as a matter of fact, accepted the judgment of the trial Court.;