15. Power of Court to modify award .-The Court may by order modify or correct an award-
(a)where it appears that a part of, the award is upon a matter not referred to arbitration and such part can be separated from the other part and does not affect the decision on the matter referred; or(b)where the award is imperfect in form, or contains any obvious error which can be amended without affecting such decision; or(c)where the award contains a clerical mistake or an error arising from an accidental slip or omission.
