Delhi Development Authority vs Alkaram
1982 Latest Caselaw 54 Del

Citation : 1982 Latest Caselaw 54 Del
Judgement Date : 24 February, 1982

Delhi High Court

Delhi Development Authority vs Alkaram on 24 February, 1982

Equivalent citations: AIR 1982 Delhi 365, 21 (1982) DLT 44, 1982 (3) DRJ 286, 1982 RLR 363

Bench: A Rohatgi

JUDGMENT

(1) Where an arbitrator makes a mistake either In law or in fact but such mistake does not appear on the face of the award, the award is good notwithstanding the mistake and will not be remitted or set aside.

(2) To make a mistake of fact is not "misconduct" so long the mistake of law does not appear on the face of the award. The term "misconduct" properly applies to the "procedural mishaps" which result in injustice. The arbitrator is not bound by the technical rule & evidence. The arbitrator does not give judicial justice but rough justice of the world.

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