Report No. 76

4.38. Section 14(2)-The requirement of filing.-

Section 14(2) requires the arbitrator or umpire to cause the award or signed copy of it to be 'filed in court', if certain conditions are satisfied. The arbitrators need-not personally file the award, and it is sufficient if they cause the award to be filed:1Sending by post is, therefore, enough arbitrators can file the award2 or they may be directed by the Court to file it3

1. Kumbha Mawji v. Dominion of India, AIR 1953 SC 313.

2. Narayan v. Dewaji, AIR 1945 Nag 117.

3. See section 14(2), the words "if so directed by the court".