Report No. 76

5.10. Remission on other grounds not permissible.-

As the section stands now, it is not possible for the courts to remit an award on any ground not mentioned in the section.1-2A remission ordered in the absence of the specified would be invalid.3

1. Sree Minakshee Mills Ltd. v. Patel Brothers, AIR 1944 PC 76.

2. Vengu Ayyar v. Yegyam Ayyar, AIR 1951 Mad 414.

3. Sheo Koran v. Kanhaya, AIR 1935 Lah 113.