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SC: Arbitral Tribunal Can Grant Post Award Interest Included in Sum of Award - (26 Apr 2022)

ARBITRATION

Supreme Court has ruled that the Arbitral Tribunal can grant post-award interest on the sum of the award including the interest component. The Court reiterated that the word sum under Section 31(7) of the Arbitration and Conciliation Act, 1996 includes the interest awarded on the substantive claims.

Tags : SUPREME COURT   ARBITRAL TRIBUNAL   SECTION 31(7)   ARBITRATION AND CONCILIATION ACT   1996  

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