Report No. 76

5.6. Scope of section 16.-

In our Act, under section 16(1), the court may from time to time remit the award or any matter referred to arbitration to the arbitrators or umpire for reconsideration upon such terms as it thinks fit. The sub-section applies in three situations. We shall come to the precise terms of the three situations in which the section applies in due course, but it may be useful to point out that the common thread linking the three situations is incompleteness in point of quantity, intelligibility and legality.