Rajendra Matilal Vs Ramnarayan Matilal

Calcutta High Court 20 May 1869 (1869) 05 CAL CK 0019

Judgement Snapshot

Judgement Text

Translate:

Phear, J.@mdashI 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.

From The Blog
Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Dec
22
2025

Court News

Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Read More
Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Dec
22
2025

Court News

Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Read More