- (1.) The appeal is by an award-holder complaining of the award on two heads of claim being disallowed on the respondent's challenge under section 34 of the Arbitration and Conciliation Act, 1996.
(2.) By the terse order impugned dated August 10, 2017, the arbitration Court held that the award of a sum of Rs. 13 lakh and odd on account of compensation was unwarranted. It was also held that the arbitrator had no authority to allow pre-reference interest, particularly, when no notice in such regard may have been issued by the contractor claimant.
(3.) The appellant exhorts that it is not for a Court to sit in appeal over an award and if there is no jurisdictional error committed by an arbitrator, Courts should scarcely interfere with an award. The appellant submits that the award on the fifth head of claim was neither unconscionable nor opposed to public policy and, contrary to what is recorded in the order impugned, adequate reasons were indicated in the award.;