P.C.Mallick, J. - (1.) THIS is an application to set aside an award. The sons of One Hari Narain Paul deceased used to carry on two businesses, one business in Homoepathic medicines known as Paul and Co. at 82, Clive Street and another in paper known as Hari Narain Paul and Co., at 103, Old China Bazar Street. These businesses were carried on in co-partnership. In August 1952, there was a dissolution of partnership and a new partnership agreement was entered into between three of the sons of Hari Narain, namely, Pannalal, Chunnial and Luxmi Narain, and the legal representatives of Jiban Chandra, another son of Hari Narain, who was dead. On 13-12-1955 the heirs of Jiban Chandra instituted a suit in this court for dissolution of partnership and accounts against the said three sons of Hari Narain. In the said suit the plaintiffs made an application for the appointment of Receiver. Thereupon, the defendants made an application under Section 34 of the Indian Arbitration Act for stay of the suit on the ground that the partnership agreement contained an arbitration clause.
(2.) IT appears that on 31-1-1957 a consent order of reference was passed by this court in both the suit and the pending matter under the Indian Arbitration Act. On the date of the order the following matters were pending: (1) the suit for dissolution of partnership, (2) an application for the appointment of Receiver in that suit, and (3) the application for stay of the suit under Section 34 of the Indian Arbitration Act. Mr. R. Chowdhury, learned counsel for the petitioners contends that it is a reference made in a pending suit under Chapter IV of the Indian Arbitration Act. The petition dated 14-1-1957 on which the order of reference was made, is a petition under Section 21 of the Arbitration Act, and the order of reference is made is under Section 23. The order consists of two parts. The first is the stay of the suit. That is clearly under Section 34. The second part which is the order of reference is made under Section 23 of the Act. It seems to me that Mr. Chowdhury is right in his submission that the reference was made under Section 23 of the Indian Arbitration Act in the pending Suit No. 3192 of 1956.
(3.) MR. D.K. Ghosh, the Arbitrator appointed by the order, thereupon entered upon the reference. He heard the parties and their witnesses and made his award on 25-7-1957. The Arbitrator sent the award along with all papers to the Registrar of this Court on 9-9-1957. The award was filed by the Registrar on 6-12-1957. Thereupon notice under Section 14(2) of the Act was duly served on the parties. The instant notice to set aside the award was taken out by the defendants on 5-2-1958.;