Arbitration and Conciliation Act, 1996 – ss. 34 and 37 – Exercise of powers u/s.37 – Scope of – High Court in appeal u/s.37 set aside the award passed by the arbitrator as well as the order passed by the first appellate Court-Additional District Judge–On appeal, held: An award can be set aside only if it is against the public policy of India –The award can be set aside u/ss. 34/37, if it is found to be contrary to fundamental policy of Indian Law; or the interest of India; or justice or morality; or if it is patently illegal – None of the aforesaid exceptions are applicable to the facts of the present case –In appeal u/s.37, the High Court entered into the merits of the claim which is not permissible– It decided the appeal u/s.37 as if it was deciding the appeal against the judgment and decree passed by the trial Court – High Court exercised the jurisdiction not vested in it u/s.37– Impugned judgment of High Court set aside – Award passed by the arbitrator and the order passed by the Additional District Judge u/s.34 overruling the objections are restored