P.K.ITTYRAH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises from the order in OP No. 39 of 1979. The Original Petition was filed by the present appellant on the grounds mentioned under S.30 of the Arbitration Act, 1940. It was dismissed by the court below stating that the award was perfectly valid and legal.

(2.) As per the arbitration clause contained in the agreement between the appellant and the respondent State, the dispute which arose between the parties was referred to Arbitration. The Arbitrator made the following award:

(3.) Counsel for the respondents Shri P. Krishnamurthy submits that the award in question is not a reasoned award. He says that the arbitrator merely stated that the claimant was estopped from preferring any further claim. But that did not mean that he made a speaking award, and the challenge against the award on the ground alleged by the claimant is not sustainable.