- (1.) The Court : This is an application under section 30 & 33 of the Arbitration Act, 1940 for setting aside the award dated 30.4.97 passed by the sole arbitrator.
(2.) The basic points as taken by the petitioner is that the arbitrator exceeded his jurisdiction and misconducted in making award. The award is a speaking award.
(3.) I have gone through the award and I find that the arbitrator has awarded a sum of Rs. 9,79,160.08P. along with interest and cost in favour of the respondents/award holder out of the total claim of Rs. 39,31,313.46P.;