Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Judges

    Koomul Chunder Dass v. Chunder Kant Mookerjee

    Wilson, J.:— I will not trouble you, Mr. Branson. I think Mr. Phillips is right in saying that this is a contract to refer to arbitration, and that he is right in saying that the present suit is brought in respect of the subject-matter which the parties had agreed to refer to arbitration. But I think that before section 21 in the Specific Relief Act can be relied upon, it must be ??? that the plaintiff had refused to refer to arbitration. I do not think that the filing of the plaint is such a refusal. I therefore ??? that nothing has been shown under the section to bar ??? present suit.

    Use AI to get other relevant cases.

    Comments

    Koomul Chunder Dass v. Chunder Kant Mookerjee
    (Jan 1, 1879)