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SC: Can’t Set Aside Arbitral Award Only Because Appellate Court's View is a Better View - (30 Sep 2024)

ARBITRATION

Supreme Court has observed that merely for the reason that the view of the Appellate Court is a better view than the one taken by the arbitral tribunal, is no ground to set aside the award. The view taken by the arbitrator is normally acceptable and ought to be allowed to prevail.

Tags : SUPREME COURT   APPELLATE COURT   ARBITRAL AWARD  

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