- (1.) This application made by the petitioner under Sections 30 and 33 of the Arbitration Act, 1940 challenging the award dated 30th July, 1996 passed by an Arbitrator being chief Geologist, now Deputy General Manager (Geologist), West Bengal Project, ONGC Limited, the petitioner herein.
(2.) Upon perusing the award it appears that the award is reasoned award.
(3.) By making this application, the petitioner challenged the award on various grounds which are as follows : a) There was no material before the Arbitrator to come to a conclusion and pass an award in favour of the respondent; b) Principle of evidence was not followed by the Arbitrator; c) The Arbitrator had committed legal misconduct in getting the vital documents and materials which should have shown lights to adjudication;d) The award passed by the Arbitrator is outcome of non-application of mind;e) Interpretation of "Force majeure" Clause by the Arbitrator is unreasonable;f) The claim is barred by law of limitation which the learned Arbitrator failed to appreciate.;