ASHOK LEY LAND LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) WHETHER the award is liable to be set aside for the reasons stated in the objection petition ?

(2.) A perusal of the award shows that it is a non-speaking one, and the claim of Ashok Leyland Ltd. is allowed for Rs.1,79,666.00. No reasons are given, nor any evidence discussed for arriving at this conclusion. * The award also does not make reference to any document or makes that as part of the award. Normally, therefore, the Court is precluded from goving into the merits of the decision or probing into the mental process by which the learned arbitrator arrived at his conclusion. The arbitrator being Judge of both questions of fact and law, his decision is not open to purview before the Court. It is only when a mistake apparent on the face of the award exists that the Court can be justified to interfere. It is also well settled that while hearing objections against an award, the Court cannot assume to itself the role of an appellate authority, or embark upon reviewing the pros and cons of the decision.