Section 7(2) in Arbitration (Protocol and Convention) Act, 1937
(2)A foreign award shall not be enforceable under this Act if the Court dealing with the case is satisfied that--(a)the award has been annulled in the country in which it was made, or(b)the party against whom it is sought to enforce the award was not given notice of the arbitration proceedings in sufficient time to enable him to presenthis case, or was under some legal incapacity and was not properly represented, or(c)the award does not deal with all the questions referred or contains decisions on matters beyond the scope of the agreement for arbitration: Provided that if the award does not deal with all questions referred the Court may, if it thinks fit, either postpone the enforcement of the award or order its enforcement subject to the giving of such security by the person seeking to enforce it as the Court may think fit.
