SOUMEN SEN,J. - (1.) This is an application for enforcement of a foreign award.
(2.) The ground for challenge to the enforcement of the foreign award is that the award deals with a difference not contemplated by or not falling within the terms of the submissions to arbitration. Although no application under Section 48 has been separately filed, but in the affidavit in opposition to the application for enforcement of the award, the aforesaid objection has been taken.
(3.) In order to appreciate the objection, it is necessary to refer to the pleadings filed before the arbitral tribunal.;