WIG AND SONS BUILDER Vs. CHIEF ENGINEER

JUDGEMENT

(1.) THIS is an application for review of an order of appointment passed on the 7th of November 2003 by which Hon'ble Mr. Justice G.N. Ray, a retired Judge of the Hon. Supreme Court of India was appointed Arbitrator. His Lordship has held sittings; the last sitting was held in July this year. An objection is raised that at the time of appointment, the question of the requisite expert qualification necessary for acting as Arbitration in this matter was not looked into.

(2.) NO objection as to lack of expertise can be taken in regard to any Arbitrator who has been a Judge, either of the Hon. Supreme Court of India or of any of the Hon. High Courts of India. The Judges of these superior Courts are particularly trained to give reasonable decisions even on complicated matters requiring any special expertise, provided expert advice has been received from appropriate experts instructing counsel appearing before them. It has been said, in this light, that these Judges are the expert of experts. It is a sound principle. The application is dismissed.