R K KHANNA Vs. I A A I

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 14 of the Arbitration Act, 1940 for filing the award dated 24th November, 1988 and proceedings before the Court. This Court issued notice to the respondent No. 2, Arbitrator directing him to file award and proceedings in Court. Notice of filing the award was given to both the parties and thereafter both the parties have filed their objections to the award.

(2.) THE Court framed the following issues :

(3.) IN M/s Hindustan Tea Co. Vs M/s K. Shashi Kant and Co. and Anr. AIR 1987 SC 81 their Lordships of the Supreme Court have laid down that the arbitrator is made the final arbiter on the disputes between the parties and the award is not liable to be set aside on the ground that the arbitrator had reached a wrong conclusion or it failed to appreciate the fact.