Anil Kumar Choudhary,J. - (1.) Heard the parties through video conferencing.
(2.) This petition has been filed by the petitioner invoking jurisdiction of this Court under Article 227 of the Constitution of India with a prayer for issuance of appropriate writ, quashing the order dated 26.08.2015, passed by the Sub-Judge, Bermo at Tenughat in Execution Case No. 14 of 2011 whereby and where under, the learned executing court has held that the interest portion decreed by the sole Arbitrator shall not be paid to the petitioner.
(3.) The brief facts of the case is that the sole Arbitrator passed an award directing the respondents to pay a sum of Rs.28,29,259/- and further ordered that the award will attract interest after 90 days from the date of award at the rate of 10% per annum. The said award was passed on 11th September, 2000.;