.[(1)] [Section 26 renumbered as sub-Section(1) thereof and sub-Section (2) added by Act 19 of 1921, Section 2.] Every award under this part shall be in writing signed by the Judge, and shall specify the amount awarded under clause first of sub-section (1) of section 23, and also the amounts (if any)respectively awarded under each of the other clauses of the same sub-section, together with the grounds of awarding each of the said amounts.(2)[ Every such award shall be deemed to be a decree and the statement of the grounds of every such award a judgment within the meaning of section 2, clause (2), and section 2, clause (9), respectively of the Code of Civil Procedure, 1908 (5 of 1908).] [Section 26 renumbered as sub-Section (1) thereof and sub-Section (1) thereof and sub-Section (2) added by Act 19 of 1921, Section 2.]
