P.B.Mukharji, J. - (1.) This is an application by seven per sons" (1) Leonard Henry George Mazotti, (2) Henry Twiggs Tribble, (3) Kenneth Lloyds Lancashire, . (4) Percy Frederick Cannier, (5)-William Lenson Arnold Derby, (6) Leonard Ernest Hart, and (7) Anthony Eugine Myddelton Gale under the Indian Arbitration (Protocol and Convention) Act of 1937. It invokes Section 3 of the Indian Arbitration (Proto col and Convention') Act of 1937 for stay of a pend ing suit in this Court.
(2.) The matter relates to an Arbitration Agreement said to be contained in the Policy of Marine Insurance dated the 1st April, 1953 issued in favour of Metemicals Ltd., by Lloyds underwriters to cover certain risks for shipment.
(3.) In this application the petitioners want to stay the suit No. 1337 of 1956 instituted in this Court oh or about the 16th May, 1956.;