JUDGEMENT
-
(1.) I have always understood this difference between commissioners appointed by the Court and arbitrators. In the first place commissioners are officers of the Court, and act by a majority, whereas private arbitrators make their awards jointly, unless there be a clause in the submission empowering them to make by majority an award binding between the parties.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.