BANWARILAL GARODIA Vs. JOYLAL HARGULAL

JUDGEMENT

(1.) THIS is an application by the petitioner Banwarilal Garodia, a registered firm under the Indian Partnership Act to declare Award No. 484 of 1954 dated 31-3-1954 of the Bengal Chamber of Commerce illegal and invalid and to set aside such award. There is an alternative prayer to modify the award by deleting 'payme:it of interest' mentioned in para 20(u) of the petition. The Notice of Motion was taken out as early as 3-5-1955, but has managed to remain undisposed so long.

(2.) MR. Bhabra appearing for the applicant did not urge all the grounds mentioned in para 20 of the petition. He selected the grounds stated in sub-paras (a), (c), (f), (g), (h), (q), (r), (s), (u) and (v) of para 20 of the petition and abandoned all others. In fact, he urged before me five points to set aside the award and to declare it in-valid.

(3.) THE second objection of the applicant is that there is error in the award so far as its date is concerned. THE award is dated 31-3-1954. It is shown from the stamp paper on which the award is written that it could not have been given on. 31-3-1954 but on 1-4-1954. THE stamp vendor's endorsement on the back: of the stamp paper on which the award is written shows that the stamp paper was sold on 1-4-1954. THE body of the award begins with the date 31-3-1954. I do not consider this objection to have any merit at all. THEre are many reasons for saying so. THE first is that the award may have in fact been made by the Arbitrators on 31-3-1954 in the sense that the Arbitrators had on that date decided what they would award. THE fact that the Award was subsequently typed on the stamped paper on the next day 1-4-1954 does not discredit the date 31-3-1954. Secondly, the stamp vendor's endorsement is not necessarily unimpeachable or infallible and it might very well be that his date was wrong and the Arbitrators' date was right. THE stamp vendor himself might have made an error in giving the date. It is also quite possible that the Arbitrators may have dictated the award on the 31st March to a Stenographer, and the Stenographer finally transcribed it on the stamp paper on the following day, 1-4-1954. THE Arbitration Act does not insist that a date. should be given on every award or that an award must always bear a date. Nor do I think that it is such an error as can at all make the award bad and illegal. Mr. Bhabra wanted to argue that the Arbitrators awarded interest up to the date of the award and, therefore, it was essential that the date should be correct. Indeed so. But the interest of 4 1/2 per cent on the amount of the award which was Rs. 18,381-8-0 for one day would be a trifle. According to the well-known maxim of law, a Court or the law does not concern itself about trifles. De Minimis Non Curat lex. I, therefore, overrule the second point of objection.