High Courts

Rajendra Matilal vs Ramnarayan Matilal

Calcutta High Court · Decided on 20 May 1869 · Citation: (1869) 05 CAL CK 0019

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Judgment

1 paragraphs · 57 words

Phear, J.—I have always understood this difference between commissioners appointed by the Court and arbitrators. In the first place commissioners are officers of the Court, and act by a majority, whereas private arbitrators make their awards jointly, unless there be a clause in the submission empowering them to make by majority an award binding between the parties.