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SC: Arbitral Award Can't be Challenged on Ground That Arbitrator Has Failed to Appreciate Facts - (19 Jan 2022)

ARBITRATION

Supreme Court has reiterated that the Appellate Court exercising power under Section 30 and 33 of the Arbitration Act, 1940 ought not to reassess or re appreciate evidence or examine the sufficiency of the evidence. The Court has held that the arbitral award ought not to be challenged on the ground that the arbitrator had drawn his own conclusion or had failed to appreciate facts.

Tags : SUPREME COURT   ARBITRAL AWARD  

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