Arbitral award by single arbitrator
[Short form]
In the Matter of an Arbitration between [parties]?THIS IS THE AWARD of me _____________________________________________________________[insert the name, address etc. of arbitrator] made the _______ day
Of ________.
WHEREAS:
- By an agreement dated the _______ day of ________ and made between [parties] after reciting that the parties thereto were the owners of adjoining estates situate at _______ and that differences had arisen between them touching their respective rights in reference to certain hedges fences and alleged rights of way [or whatever else may be the dispute] it was agreed that all matters in difference between the parties thereto should be referred to me the said [arbitrator] so that I should make my award on or before the ________ day of ________ or on or before any other day not later than three months thereafter to which I might enlarge the time for making my award and that the costs of and attending the reference and of my award should be in my discretion.
- By two several endorsement so on the said agreement I have enlarged the time for making my award until the _________ day of _____.
NOW BE IT KNOWN that I the said [arbitrator] make and publish this my award of and concerning the matters so referred to me as follows:
- I award and determine [here set out in consecutive paragraphs the arbitrator’s decision upon all the points referred to him].
- I award and direct that the costs of this my awards hall be paid by the said ________ [or shall be paid by the said parties in equal shares] and that the said _______ shall bear and pay his own costs and the costs as between solicitor and client of the said ______ of an incidental to the arbitration [or that each party shall bear his own costs of and incidental to the arbitration] [if the arbitrator likes to fix the amount of the costs he may add: and I determine the costs of the said _______ to amount to the sum of Rs.________].
AS WITNESS etc.
Place:
[Signature of the sole member of the Arbitral Tribunal]
