P.B.Mukharji, J. - (1.) THE Arbitrators of the Bengal Chamber of Commerce have stated a special case for the opinion of this Court under Section 13 (b) of the Arbitration Act, 1940. This was Case No. 859 of 1955, between Clive Mills Co. Ltd. v. Swalal Jain, before the Arbitrators. THE dispute between them arose under a jute contract dated the 7th July 1954, whereby the buyer Clive Mills Co. Ltd., agreed to purchase from sellers Swalal Jain, 20,000 maunds of Mymensingh and/or Couripur and/or Bhairab (Pakistan) bottom jute at the rate of Rs. 24 per maund on the terms and conditions stated in the usual form of bought note in the Indian Jute Mills Association, a copy of which has been annexed with the Arbitrators" statement of the case. THE major part of the contract has been performed by delivery of 19,004 maunds of jute. THE dispute that went before the Arbitrators relates to the small balance of 596 maunds. THE buyers claimed Rs. 11,324 in respect of this balance of jute and submitted their claim before the Arbitrators.
(2.) THE Arbitrators say that the seller had requested them to state a special case to the Court on the point whether the said contract had been frustrated. But the Arbitrators in stating the questions of law for the opinion of the Court have not confined themselves to that particular point but have stated four questions on which Court's opinion is sought. (2a) THE questions asked by the Arbitrators are:-- 1. Whether the Forward Contracts (Regulation) Act, 1952, is an Act dealing with 'Trade and Commerce' and, if so, had Parliament any power to legislate in respect of the trade and commerce or to pass the said Act? 2. Whether the said Act imposes reasonable restriction on trade and commerce or whether such restriction is unreasonable and as such repugnant to Article 19 (1) (g) of the Constitution? Whether in order that the contract can be described as a non-transferable specific delivery con tract within the meaning of the said Act it is necessary that -- (a) the rights and liabilities under the contract as also the delivery order and documents of title in respect of the goods covered by the contract should all be non-transferable, or (b) whether if either the rights or the liabilities under the said contract or the delivery order or the documents of title under the contract are non-transferable, then the entire contract would be deemed to be non-transferable within the meaning of the said Act
(3.) WHETHER or not in the facts and circumstances as found by the Arbitrators as hereinbefore stated, the said contract in respect of the undelivered jute was frustrated? 3. From a perusal and analysis of the special case stated for die opinion of the Court, it appears that the following facts have been found by the Arbitrators:-- (i) The Arbitrators found that the contract was a forward contract for the sale and purchase of raw jute, (ii) That it was a specific delivery contract. (iii) That the goods were to be delivered at the Mill of the buyer. (iv) That the goods had to be cleared through the Indian Customs Authorities against a licence taken out in the name of the buyer. (v) That the liabilities under the said contract were not transferable. (vi) That the jute under the said contract was to be delivered from Pakistan. (vii) That the trade licence of the Pakistan constituent of the seller was cancelled, but such licence was cancelled due to the default of the seller's Pakistan constituent. (viii) That there was no agreement between the parties that the jute was to be delivered only by or through the said Pakistan constituent of the seller. (ix) That there was no general or universal prohibition on the export of jute from Pakistan and that jute was being exported from Pakistan during the period within which jute was to be delivered under the said contract. (x) After the seller by a letter dated 20th November 1954, informed the buyer that the trade licence of his Pakistan constituent had been cancelled, the buyer agreed to the extension of time of delivery till the 31st December 1954, and the seller accepted such extension of time. The seller again asked for extension of time for delivery till the 81st January 1955, and such extension of time was also granted by the buyer. The seller did not ask for any further extension of time for delivery of the undelivered jute. 4. Upon those facts, the 'Arbitrators have asked the four questions I have set out above.;