GURUSHARAN SHARMA, J. - (1.) ON 10.2.1984 Agreement No. F 2 -11 of 1984 -85 was executed between the State of Bihar and Ranjit Kumar Mitra, for a work contract relating to construction of cement godown and chowkidar shed R.E.O. site at Chaibasa.
(2.) THE contractor had to carry out many more works, related to the main work and allied works and in connection with those additional works he raised a claim of Rs. 90,487.86 paise. To settle the disputes and claims aforesaid an Arbitrator was appointed under Section 20 of the Arbitration Act, 1940 (hereinafter referred to as the Act), who submitted an un - reasoned award on 12.8.1994, allowing claims of the contractor to the tune of Rs. 72,575/ - with interest 9 9% per annum from 1.8.1989 till the date of payment or date of decree, whichever was earlier. The aforesaid Award, inspite of objection filed under Section 30 of the Act, filed by the State of Bihar and others, has been made Rule of Court by impugned judgment dated 26th August, 1989, with reduction in the rate of interest from 9% to 6% payable with effect from 1.8.1989 till the date of decree.
(3.) THE State of Bihar and others have, therefore, preferred the present appeal under Section 39(i)(vi) of the Act.;