- (1.) This misc. appeal has been preferred against the order dt. 15.11.1999 passed by District Judge, Jaipur City, Jaipur in Arbitration Case No. 200/1999 who modified the award passed by the sole Arbitrator and reduced the rate of interest from 12% per annum to 7% per annum.
(2.) Heard learned Counsel for the parties and perused the material available on the record.
(3.) Learned Counsel for the appellant submitted that sole Arbitrator has awarded interest at the rate of 12% per annum on the claim amount determined by him but the learned District Judge, Jaipur City, Jaipur without assigning any reason has reduced the interest to the rate of 7% per annum. It has further been submitted that learned District Judge can only interfere with the award passed by the Arbitrator when it appears that some mistake has been committed on the face of the award. Reliance has been placed upon the judgment rendered in the case of Paradip Port Trust and Ors. v. Unique Builders, 2001 WLC(SC)CVL 196, wherein it was held that award could not be set aside when no mistake on the face of award in view of the documents appended or incorporated thereto has been found.;