UNION OF INDIA Vs. DAWAR RUBBER INDUSTRIES

JUDGEMENT

(1.) THE Award in this case passed by the arbitrator and which is dated 15.9.2009 is clearly a non -speaking Award. This becomes clear from paras 9.1 to 9.5 of the Award and which read as under: -

(2.) AS per Section 31(3) of the Arbitration and Conciliation Act, 1996 the Award has to be a reasoned Award or a speaking Award.

(3.) IN view of the above, even taking the impugned judgment setting aside the Award as final, yet the impugned judgment is to be faulted with because it fails to remand the matter back to the arbitrator for a fresh decision in accordance with law.