Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award - (01 May 2024)
ARBITRATION
Ker. HC has held that the executing court cannot review a foreign award or add anything to it. Moreover, the executing court cannot go behind the decree sought to be executed. The foreign award is a deemed decree and no provision for payment of interest can be read into the award/decree.
Tags : KERALA HIGH COURT EXECUTING COURT FOREIGN AWARD PAYMENT OF INTEREST
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