BAL MUKUND RUIA Vs. GOPIRAM BHOTICA

JUDGEMENT

(1.) By a contract of 1st December 1917, made on the ordinary form of the Indian Jute Manufacturer s Association, the plaintiff agreed to sell to the defendant three lacs of yards of Hessian cloth. The only express terms which require notice are three: Delivery of the said goods to be given and taken as follows: December 1917.

(2.) Each month s delivery to be treated as a distinct and separate contract.

(3.) Any dispute whatsoever arising on or out of this contract shall be referred to arbitration under the rules of the Bengal Chamber of Commerce applicable for (he time being for decision, and such decision shall be accepted as final and binding on both parties to this contrast. The award may, at the instance of either party, and without any notice to the other of them, be made a rule of the High Court of Judicature at Fort William.