S S JETLY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT -

(2.) THIS is a petition under Section 14(2) of the Arbitration Act for issue of a direction to respondent No. 3, arbitrator, to file the award and to deal with the same in accordance with law.

(3.) LEARNED Counsel for the petitioner Mr. D.P.Sharma in opposition to the arguments advanced by the learned Counsel for the objector has contended that it is false and preposterous that the learned arbitrator has not given out reasons. According to the learned Counsel, the conclusions of the arbitrator are supported by very cogent reasons. The learned Counsel has further argued that an arbitrator is under no obligation to write a detailed judgment. It is sufficient enough if we can find out and ascertain his thought-process aftergoing through the award.The arbitrator is simply required to give out his thought-process. It is manifest fro above that the main polemical issue which this Court is required to adjudicate upon is as to whether the impugned award is a reasoned award within the domain Clause 25 of the arbitration agreement?