- (1.) The Miscellaneous appeal No. 87 of 1998, which has been preferred by appellant, Satrughan Prasad Singh and second Miscellaneous Appeal No. 62 of 1998, which has been preferred by the appellants M/s. Damodar Valley Corporation and others. The opposite party-Company against whom the claim was preferred by the appellant, Satrughan Prasad Singh.
(2.) Both the appeals have been filed against the judgment and order dated 22.12.1997 passed by Sri Sheo Murat Ram, Sub-Judge-II, Bermo at Tenughat in Arbitration Case No. 13 of 1980, by which judgment the learned Subordinate Judge in the objection petition filed under Section 30 of the Arbitration Act by the appellant, Satrughan Prasad Singh was dismissed and the Court while dismissing the application found the application filed by the D.V.C. challenging the exaggerated amount given by the Arbitrator correct and reduced the same to the original claim of Rs. 62,361/ -.
(3.) It is submitted by the learned Counsel for the appellant, Satrughan Prasad Singh that the award is bad since no reasons have been given, but the trial court without considering the same, confirmed the award, but illegally amended the award from Rs. 5,12,000/ - to Rs. 62,361/ -, which was beyond his power. learned Counsel for the appellant has relied in a judgment reported in , (2009)10 S.C.C. page 259 in the case of Som Datt Builders v. State of Kerala.;