S AND C NORDLINGER Vs. CHANDMULL MULCHAND

JUDGEMENT

(1.) This is an appeal by the defendants S. & C. Nordlinger against the judgment of my learned brother Mr. Justice Buckland.

(2.) The suit was brought by the plaintiffs Chandmull Mulchand against the defendants for a declaration that a certain award, dated the 3 of September 1921, made by the Bengal Chamber of Commerce, was invalid and inoperative; and the two grounds upon which the claim was based at the trial in this Court are first, that the award was bad on the face of it and secondly, that the Arbitrators had no jurisdiction to make the award.

(3.) The learned Judge held in favour of the plaintiffs on both the points and declared that the award was invalid and in operative. Against that decision the defendants have appealed.