RAMBAKSH LACHHANDAS Vs. BOMBAY COTTON COMPANY

JUDGEMENT

(1.) This is a petition to sot aside an award made originally by arbitrators appointed by the East India Cotton Association, subsequently confirmed by the board of appeal of that body, and duly filed in Court.

(2.) The prayers of the petition pray (a) that the award may be set aside, (6) in the alternative (1) that it may be set aside so far as it relates to the ready transactions, and (2) that it may be remitted back so far as it relates to the forward transactions.

(3.) At the outset of the case, Mr. Daphtary, who appeared for the petitioners, informed me that he did not propose to challenge the award so far as it related to the forward transactions, and that inasmuch as the award made dealt separately with the ready and forward transactions and was clearly separable in regard to each, he should only ask the Court to set the award aside so far as it related to the ready transactions, if I should be of opinion that he succeeded in proving that the arbitrators had no jurisdiction to enter upon the arbitration in relation to the ready transactions between the parties.