1. We are of opinion that the question which arises in this matter should he decided in a regular suit. We, therefore, allow this appeal, set aside the order of the Court below and dismiss the application. The costs of these proceedings will be costs in the suit, Mr. Banerjee for the appellant undertakes that the award will not be enforced for a month from this date.
Matulal Dalmia v. Ramkissendas Madan Gopal
Matulal Dalmia v. Ramkissendas Madan Gopal
(High Court Of Judicature At Calcutta)
CALCUTTA HIGH COURT | 27-02-1920
Advocate List
Bench
- HON'BLE JUSTICE Ernest Fletcher, J
- HON'BLE JUSTICE Asutosh Mookerjee, J
Eq Citations
- (1920) ILR 47 CAL 806
- 69 IND. CAS. 568
- LQ/CalHC/1920/94
Head Note
Arbitration and Conciliation Act, 1996 — Ss. 34(2)(b) & (c) — Challenge to award — Proper forum for — Held, question which arises in matter should be decided in regular suit
