AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 170 wordsLokeshwar Prasad, J.
(1) Mr. V. Nainani, the Arbitrator filed the award dated the 25.7.1995 Along with the proceedings in the Court. Thereafter notice of the filing. of the award was given to the parties directing the parties to file objections, if any, in accordance with law to the said award within 30 days of the service of notice. None of the parties has filed any objections to the award though time for filing objections has already expired. As no objection to the award has been filed by any of the parties I make the award dated 25.5.1995 given by the Arbitrator Mr. V. Nainani, a Rule of the Court and a decree in terms thereof is passed. The respondent Uoi will make payment of the decretal amount within eight weeks from the date of order otherwise the decretal amount shall carry interest @ 12% per annum from the date of the filing of the petition till the date of the decree. There will be no order as to costs.