GOKAL CHAND GIAN CHAND Vs. ISHAR DASS DURGA DASS

JUDGEMENT

(1.) THIS order will dispose of two petns. for leave to appeal to the S.C. filed by M/s. Gokal Chand -Gian Chand against two parties and directed against two orders of this Ct.

(2.) THE facts are given in our order dated 28.12.1949. It may perhaps be necessary briefly to state them here again. On 16 -1 -1947 the resps. entered into a contract with M/s. Gokal Chand -Gian Chand of Amritsar for the purchase of some goods. There was in this contract a clause providing for arbitration in the following terms:

(3.) THE second contention was that a matter must be of importance to both parties. This also I have discussed in the other case mentioned above and I need not repeat what I have said there