TECHNO TRADING CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal and cross appeal arise from a common judgment of the learned Single Judge made in AA No. 156/1994 dated 10.06.2005.

(2.) An arbitration application was filed before this Court by Union of India challenging the arbitration award dated 16.08.1994 which was partly allowed by the learned Single Judge regarding claim Nos, 2 and 3 and sustained the award in respect of claim Nos. 1 and 4.

(3.) The primary contention of the Union of India before the learned Single Judge was that the award passed by the Arbitrator is a non-speaking award and the learned Single Judge while considering the said contention in one part of the order held that the arbitrator need not to pass a speaking order and in another part of the order it was held that no reason having been stated for awarding amount in respect of claim Nos. 2 and 3, same cannot be sustained.