SUPERINTENDING ENGINEER Vs. GAYATRI ENGINEERS COMPANY

JUDGEMENT

(1.) THE proceedings arise under the Arbitration Act.

(2.) THE Arbitrators passed the award on 4-2-1983 upholding the claims of the Contractor. THE award was filed into Court of the Vth Additional Judge, City Civil Court, Hyderabad. O.S.No. 232 of 1983 was filed under Section 14 read with Section 17 of the Arbitration Act to pass a judgment and decree. THE department filed O.P.No. 65 of 1983 for setting aside the award. Both were clubbed and disposed of by a common judgment. THE V Additional Judge, City Civil Court, Hyderabad decreed the suit and made the award a rule of the Court after dismissing the O.P. filed by the department to set aside the award.

(3.) THE only submission made by the learned Advocate General on behalf of the appellant is that the award does not contain any reasons. As it is a non-speaking award, it' may be remitted to the Arbitrators after setting aside the decree for passing a fresh award giving reasons.