RAMCHAND MANJIMAL Vs. GOVERDHANDAS VISHINDAS RATANOHAND

JUDGEMENT

(1.) These are suits for alleged breaches of certain contracts for the sale of cotton. Each contract contained an arbitration clause and the defendants in each suit applied under Section 19 of the Indian Arbitration Act of 1899 for a stay of proceeding with a view to the issues being referred to arbitration under the clause. The first Court granted a stay, but on appeal the Judicial Commissioner at Sind reversed the orders and refused a stay of proceedings. Applications were made to the Judicial Commissioner for certificates under Section 109(a), or in the alternative under Section 109(a), of the Civil Procedure Code of 1908, with a view to an appeal to this Board. The learned judges of the Judicial Commissioner s Court took the view that the orders refusing a stay were final orders and, accordingly, granted a certificate under a 110 to the effect that the value of the matter in dispute exceeded Rs. 10,000. Thereupon the appeals were brought to His Majesty in Council, and the objection is raised that the orders refusing a stay were in fact not final, and, accordingly, that the appeals do not lie.

(2.) Their Lordships have considered the matter, and are of opinion that the preliminary objection succeeds. The question as to what is a final order was considered by the Court of Appeal in the ease of Salaman v. Warner [1891] 1 Q. B. 74, and that decision was followed by the same Court in the case of Boson v. The Altrincham, Urban District Council [1903] 1 K. B. 547. The effect, of those and other judgments is that an order is filial if it finally disposes of the rights of the parties. The orders, now under appeal do not finally dispose of those rights, hut leave them to be determined By the Courts in the ordinary way.

(3.) In their Lordships view the orders were not final, and accordingly the appeals cannot proceed, and their Lordship will therefore humbly advice His Majesty that they should be dismissed with costs.