ANUBHA RAWAT CHOUDHARY, J. - (1.) Heard the learned counsel for the parties.
(2.) Both these appeals have been filed with a prayer to set aside the common order dt. 26.7.2014 passed by Sri Ashok Kumar (II), the Ld. Civil Judge, Senior Division 1st Bermo at Tenughat in Misc. Arbitration Case No. 10/2010 and 11/2010 both preferred by the present appellant against two awards passed by the same Arbitration Tribunal whereby even though the claim was awarded in favour of the appellant in both the awards but no interest thereupon was awarded although the claims were due to be paid for the last two decades with respect to both the awards. As common questions are involved in these two cases, they have been heard and are being disposed of by this common judgment. The claimant is the appellant in both the cases. Admittedly, the disputes arose between the parties arising out of contract agreement dated 16.11.1992 for execution of balance work of Earth work in formation and construction of bridges in railway sidings under package V (Subject matter of miscellaneous Arbitration case no 11 of 2010) and similar nature of agreement dated 25.09.1992 under package IV (Subject matter of miscellaneous Arbitration case no. 10 of 2010). The date of the awards in both the cases is 31.03.2010.
(3.) The reference in connection with claim and counter claim for package V under various heads and the award was as under :- Claims JUDGEMENT_44_LAWS(JHAR)3_2020_1.html;