BABULAL DHANDHANIA Vs. MESSRS. GAUTTAM AND CO.

JUDGEMENT

(1.) This is an application by the petitioner Babulal Dhandhania for setting aside an award made by the Bengal Chamber of Commerce dated 8th April 1949.

(2.) On 9th March 1948, the respondent Gauttam & Co. bought from the petitioner 2,000 maunds of linseed oil at RS. 36 per maund. The terms of the contract will appear from Bought Note No. 2957, a copy of which is annexed to the petition.

(3.) There was a clause that any dispute regarding the contract was to be settled by arbitration of the Bengal Chamber of Commerce in Calcutta. The petitioner failed to deliver the goods in time and it is alleged by the respondent that at the request of the petitioner the time for delivery was extended from time to time till 21st July 1948.