UNION OF INDIA Vs. VANILAL BANSILAL AND SONS

JUDGEMENT

(1.) Shri R.N.Poddar had been appointed as the sole arbitrator and had submitted his award dated 29.11.1995.

(2.) In pursuance of the award having been filed notices had been issued to the parties. objections have been filed on behalf of Vani Lal Bansi Lal asserting that it is an ex parte award without recording any reasons. The decision of the arbitrator is stated alleged being not a decision on merits because it is claimed that no evidence was adduced by Union of India Reasonable notice has not been given to the objector and non-appearance of the objector was only accidental. Since there was no evidence there is error apparent on the face of the record and therefore the award is liable to be set aside.

(3.) In the reply filed the assertions of the objector have been controverted. It has been pleaded that many notices were sent to the objector but no reply was received. Otherwise also it is pleaded that the arbitrator all relevant documents were placed before the arbitrator. He has considered the same There is thus no ground to set aside the award