AIROnline 1988 SC 4 ::1988 (4) SCC 353 ::(1988) 4 JT 18 ::(1988) 4 JT 18 (SC)

Supreme Court Of India

Hon'ble Judge(s): Sabyasachi Mukharji, S. Ranganathan , JJ

(A) Arbitration Act (10 of 1940) , S.35, S.30— Unreasoned Award - Passed after a decade of beginning of transactions and after number of sittings before arbitrator - No misconduct in proceedings - Principle of natural justice not violated - Question whether unreasoned award is bad per se pending consideration before Division Bench of High Court - It would be inappropriate to postpone all other decisions pending adjudication of the question of validity of unreasoned award. (Para 10) (B) Arbitration Act (10 of 1940) , S.13— Civil P.C. (5 of 1908) , S.34— Arbitrator - Powers of - Grant of interest pendente lite - Arbitrators deciding the dispute regarding the merit of the case in place of Court have powers to grant interest pendente lite as the Courts have under S. 34 of the Civil P.C. - No such proceedings in instant case and, therefore, part of award granting interest by High Court must be deleted. Arbitration, Award - Cannot be set aside on the only ground that no reasons were given. (Para 13) (C) Arbitration Act (10 of 1940) , S.30— Unreasoned award - Cannot be set aside only on the ground that no reasons were given by arbitrator to pass the award. ....