J.R. Goyal, J. - (1.) Instant appeal is preferred against the order dated 11.11.1999 passed by District Judge, Jaipur City in Civil Misc. Application (Arbitration) No. 191/1999 modifying the award passed by Sole Arbitrator on 17.06.1999.
(2.) Heard learned counsel for the parties.
(3.) Learned counsel for the appellant contended that Sole Arbitrator had awarded interest at the rate of 12% on the claim amount determined by him, but without assigning any reason learned District Judge, Jaipur City reduced the rate of interest to 9%. Reliance has been placed on the judgment rendered in Paradip Port Trust & others v. Unique Builders, 2001 WLC (SC) Civil 196 , wherein it has been held that when no mistake on face of award and in view of documents appended or incorporated thereto, award could not be set aside even with respect to interest part of award.;