JACOB MATHEW Vs. P.T.C. BUILDERS

JUDGEMENT

(1.) The sweep and nature of the rights of a party to an Arbitration proceedings and the statutory modus to be adopted in the event he objects to the charges/costs fixed in the Award has not been brought up before this Court often.

(2.) If a party is to feel that the charges/costs fixed by the Arbitrator is excessive or unreasonable for any reason, does he obtain any recourse to obtain the Award without acceding to it?

(3.) Yes, he does; under Sec. 39 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for short).