- (1.) Heard counsel for the parties.
(2.) The short question that arises in this case is whether the Arbitrator was required to give reasons in the Award.
(3.) The High Court by the impugned judgment has set aside the Award merely on the ground that the Arbitrator had not given reasons for giving his Award. We do not find the view taken by the High Court as correct. Unless there is a statutory requirement to give reasons, an Arbitrator cannot be said to have committed illegality if no reasons are given in the Award.;