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Judgment
Sudhanshu Dhulia, J.
This Civil Revision arises out of proceedings under the Arbitration Act, 1940. A contract was executed between the revisionist and the respondent State of U.P. for some construction work. Consequent to the dispute between the parties, the matter was referred for arbitration and an award was given by the arbitrator on 20.07.1984 in favour of the revisionist, which became a rule of court on 30.08.1986. An appeal was filed against the said order dated 30.08.1986, which was dismissed by a Division Bench of this Court vide order dated 15.12.2006.
It may also be stated that the State of U.P. had also moved an application for setting aside the Award under Section 30/33 of the Act, which was dismissed, though the amount of interest awarded was reduced from 12 % to 6%. Meanwhile, after the dismissal of the appeal by the High Court, State of U.P. deposited an amount of Rs. 75,65,945/- (Rupees Seventy Five Lakh Sixty Five Thousand Nine Hundred Forty Five only), which admittedly has been withdrawn by the contractor. Thereafter execution was filed before the court at Dehradun by the contractor/revisionist. Though according to the revisionist, the aforesaid amount is only a part payment of the contract, the contention of the State of U.P, is that this is full and final payment and there is no liability of the State of U.P. in the matter.
The actual award dated 20.07.1984 which was passed by the sole arbitrator reads as under:
“19. AWARD
In the above the contractor is entitled to the award for the following:
Rs. 18,62,000/- (Rs. Eighteen lacs and sixty two thousands only), over and above the amounts being paid at the agreement rate of Rs. 17.25 per cubic meter on account of excavation of 2.0 lac cubic meter in the new work area (extended reach of the agreement).
A total rate of Rs. 26.56p (Rs. Twenty Six= fifty paise) per cubic meter may be paid to the contractor for all future (beyond 21.11.82) excavations in the new work are (extended reach of the agreement) upto the date of award.
Beyond the date of award the parties will be free to negotiate and settle this rate or do as they like.
Interest at the rate of twelve percent per annum may be paid by the department to the contractor on the sums of money due to the contractor as determined in (1) above for the period reckoning from the date of award to the date of actual payment.
Any other claim whether specifically made or not is rejected.”
It is absolutely clear from the award that though the interest at the rate of 12 % was awarded by the learned Arbitrator (under powers given to it under Section 29 of the Arbitration Act, 1940), but there is no ambiguity in the award that the interest was only regarding item no. 1 and there was no interest on item no. 2. An application was filed by the revisionist for reviewing the order dated 02.07.2014 which was also dismissed by the executing court vide order dated 29. 01.2015, holding that interest is liable to be given at the rate of 6% only for item no. 1. Hence, the present revision has been filed by the revisionist challenging the order dated 02.07.2014.
There is absolutely no anomaly in the order impugned. Moreover, this is for the executing Court to finally decide the issue within the parameters of Section 47 of CPC, as the matter is still pending in execution.
In view of the above, civil revision is hereby dismissed.