ARUN BHANSALI,J. - (1.) This revision petition is directed against the order dated 07.1.2012 passed by the Executing Court whereby the Executing Court has rejected the application filed by the petitioner-State and has directed payment of interest at a particular rate.
(2.) On dispute arising between the parties, the same was referred to Arbitrator. The Arbitrator while delivering the award dated 30.6.2001 granted the following relief to the respondent contractor: "Relief: On the basis of my issue-wise findings as above, in the totality of the facts and in the circumstances of the case, award as under: 1. The respondent shall pay to the claimant a sum of Rs. 4,77,823,18 (Rupees four lacs seventy thousand eight hundred twenty three and paisa eighteen) only as decided under Issue No. 3 and 4 above. 2. The respondent shall further pay to the claimant interest pendente lite @ 18 per annum on Rs. 4,77,823.18 (Rupees four lacs seventy seven thousand eight hundred twenty three and paisa eighteen) only from 23.2.1994 till decree. 3. The claim of past interest of the claimant amounting to Rs. 4,49,154/- (Rupees four lacs forty nine thousand one hundred and fifty four only is hereby rejected. 4. The parties will bear their own costs of arbitration proceedings."
(3.) The petitioner State challenged the award and the Appellate Court i.e. the Addl. District Judge, Raisinghnagar District Sri Ganganagar by its judgment dated 09.8.2007 ordered as under:;