Amit Rawal, J. - (1.) The counsel for the petitioners contends that the calculation submitted before the Arbitrator amounts to inclusion of interest on the principal which is not the scope of the Award as per the provisions of the Arbitration and Conciliation Act, 1996.
(2.) He submits that the Award dated 11.05.1988 was challenged in this Court and vide order dated 13.12.1993 (Annexure P-1), 50% of the awarded amount along with interest within two months was ordered to be paid. The interest accrued on principal amount from 25.5.1988 to 24.1.1994 to the tune of Rs. 4,01,898/- was paid on 29.05.1994. Thereafter, the petitioners have not been able to pay interest on the half of the principal amount. The calculation contains the payment of interest on the principal, which cannot be scope of the arbitral award.
(3.) I have heard learned counsel for the petitioners and appraised the paper book. The impugned order under challenge reads thus:- JUDGEMENT_360_LAWS(P&H)9_2016_1.html;