GANGES MANUFACTURING COMPANY LIMITED Vs. INDRA CHAND

JUDGEMENT

(1.) Those are two applications to file awards in accordance with the Rules made under Section 20 of the Indian Arbitration Act.

(2.) The cases arose out of certain contracts, which were entered into by the defendants, to sell to the plaintiffs certain lots of jute. The plaintiff complained that the jute in question in some cases was of inferior quality to that contracted to be sold and in others they complained of short delivery.

(3.) The defendants did not admit that the plaintiff's complaints were well founded, and consequently the disputes, which arose between the parties in respect of these jute contracts, were referred by the plaintiffs under the arbitration clause in the contract, to the Bengal Chamber of Commerce. The arbitration was conducted by that body. The defendants declined to appear on the arbitration and awards were made in favour of the plaintiffs and it is those awards that the plaintiffs now ask to have filed.