RAJPUTANA TRADING CO LTD Vs. JUTE AND GUNNY BROKERS

JUDGEMENT

(1.) THIS is an application to set aside and declare null and void an award of an Arbitration Tribunal of the Bengal Chamber of Commerce consisting of Messrs. A. W. Mathers and G. M. Gay. The contention is that Mr. Mathers and Mr. Gay were not duly appointed as arbitrators by the Registrar of the Bengal Chamber of Commerce.

(2.) THE dispute relates to a contract which contains an arbitration clause. THE arbitration clause provides that the reference shall be to the arbitration of the Bengal Chamber of Commerce under the rules of its Tribunal of Arbitration for the time being in force and that according to such rules the arbitration shall be conducted.

(3.) RULE VI which provides for appointment of arbitrators reads as follows: