UNION OF INDIA Vs. V K BAHRI

JUDGEMENT

(1.) ORDER :

(2.) ON behalf of Union of India this application under S. 14 of the Indian Arbitration Act, 1940, hereinafter called 'the Act, was filed for making the award dated July 12, 1976 passed by Shri M. K. Koundinya, arbitrator, in arbitration case No. ARB/MKK/438, a rule of the Court. ON the award being filed by the arbitrator, notice of the filing of the award was issued to the Union of India and Shri V. K. Bahri inviting objections. Objections under Ss. 30 and 33 of the Act were filed by Shri V. K. Bahri contending, inter alia, that as per Cl. 25 of the contract, the arbitrator was required to give reasons in cases where amount of claim and counter-claim exceeded Rs. 50,000.00 but no reasons had been given despite the fact that the aggregate amount of the claim and the counter- claim was Rs. 53,833.00.