AIR 1987 SUPREME COURT 2316 ::1987 (4) SCC 497 ::(1987) 33 DLT 280 ::1987 RajLR 652 ::1988 All CJ 66 ::(1987) 4 JT 25 (SC)

Supreme Court Of India

(From: Delhi)

Hon'ble Judge(s): Sabyasachi Mukharji, G. L. Oza , JJ

Constitution of India , Art.136— Powers under - Arbitration award - Reasonableness of reasons given by an arbitrator in making his award cannot be challenged in Special Leave Petition. Arbitration Act (10 of 1940) , S.30, S.30— The reasonableness of the reasons given by an arbitrator in making his award cannot be challenged in a special leave petition. In the instant case, there was no evidence of violation of any principle of natural justice. The arbitrator is the sole judge of the quality @page-SC2317 as well as quantity of evidence and it will not be for the Supreme Court to take upon itself the task of being a judge of the evidence before the arbitrator. It may be possible that on the same evidence the Court might have arrived at a different conclusion than the one arrived at by the arbitrator but that by itself is no ground for setting aside the award of an arbitrator.(Para 2 3 4 9) .....