- (1.) The counsel for appellant Mr. Kuldeep Mathur urges urgency. The counsel for the respondent, Mr. Nitin Trivedi is ready to argue the matter finally, so with the consent of the learned counsel for the parties, the matter is heard finally.
(2.) Brief facts of the case are that the appellant invited tender for external water supply with allied civil works at Bikaner. The respondent was awarded contract for doing the said work in pursuance of acceptance of his tender. A dispute between the appellant and respondent arose in respect of payment structure in accordance with the agreement entered between the parties and the matter was referred to the sole arbitrator, who was appointed as per mutual understanding of the parties.
(3.) The Arbitrator adjudicated the dispute and awarded the claim to the tune of Rs.13,00,922.51 along with interest at the rate of 9% from 22.3.2000 to 31.8.2004 and 12% thereafter if the amount is not paid in time. The appellant preferred an application before the learned District Judge, Bikaner under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act of 1996') for setting aside the impugned award. The learned District Judge, Bikaner rejected the application preferred by the appellant and made the award rule of Court.;