RUNG LAL KALOORAM Vs. KEDAR NATH KESRIWAL

JUDGEMENT

(1.) This is an appeal from the judgment of my learned brothel Mr. Justice Ghose.

(2.) The main object of the suit was to set aside an award which it was alleged by the plaintiffs was void, unenforceable and in no way binding upon them and they asked that the award should be cancelled.

(3.) The facts to which it is necessary for me to refer for the purpose of my judgment are as follows: The plaintiffs and the defendant agreed to submit a dispute about some bales of goods to two persons. The agreement was in writing and it was signed by Rung Lal on behalf of the plaintiffs and by Goberdhone Khemkar on behalf of the defendant. The document is set out at page, 24 of the paper-book. It was an informal document but it wag not disputed in this Court that it was an agreement to refer the matter in dispute to the arbitration of the two individuals. These two persons made an award, and it was endorsed upon the document which contained the submission to arbitration. It was signed by the two arbitrators. That award was filed in pursuance of the provisions of the Arbitration Act. This suit was brought, as I have already said, for the purpose of having it declared that the award Was void.