Punjab-Haryana High Court
Firm Khetu Ram Bashamber Dass vs Kashmiri Lal Rattan Lal on 29 May, 1959
Equivalent citations: AIR1959P&H617, AIR 1959 PUNJAB 617, ILR (1959) PUNJ 10 61 PUN LR 767, 61 PUN LR 767
ORDER Gurnam Singh, J.
1. A suit for the recovery of Rs. 6,000/- was instituted in the Court of Subordinate Judge, Muktsar, by Firm Kheturam Bashamberdas through Pritam Das, one of the share-holders, against Firm Kashmirilal-Rattanlal through Rattan Lal son of Kashmiri Lal. Rattan Lal appeared in the Court of the Subordinate Judge and submitted the written statement. However., the parties agreed to refer the dispute to the sole arbitration of Bawa Niranjan Singh retired Senior Subordinate Judge, Ferozepore. The agreement for reference was signed by Rattan Lal alone on behalf of Firm Kashmirilal-Rattanlal.
During the pendency of the arbitration proceedings, Rattan Lal submitted an application with a prayer that the proceedings be stayed as the Court at Muktsar had no jurisdiction in the matter. This application was rejected first by the trial Court and then by the High Court in revision. The arbitrator then filed the award in Court on 10-2-1954. By means of this award, a decree for Rs. 3,929/6/9, as principal and Rs. 280/- as interest total Rs. 4,209/6/9, with proportionate costs was given in favour of the plaintiff-firm.
The defendant submitted objections against the award. Four sons of Rattan Lal submitted separate objections against the award. Their objections were that besides Rattan Lal, they were also partners in the firm, which was registered. In such a situation, Rattan Lal defendant alone was not competent to refer the dispute to arbitration on their behalf. There was also another objection regarding jurisdiction. The Court below framed the following issues :
(1) Whether the defendant-firm is a registered firm?
(2) If so, whether Vimal Parshad, Anant Par-shad, Chander Sen, Shesh Chapdar Sen petitioners were not competent to prefer objections against tho award?
(3) If issue No. I is not proved and the defendant-firm is proved to be the coparcenery property of the joint Hindu family of which Rattan Lal is the karta, whether the petitioners Vimal Parshad etc. were competent to file objections against the award, in the presence of the Karta Rattan Lal, who had also filed objections against the award?
(4) Whether the award of the arbitrator was liable to be set aside for the reasons and on the grounds urged in the objection petition?
(5) Relief?
It found that Firm Kashmirilal-Rattanlal was a registered partnership firm. Rattan Lal and his four sons were members of this partnership firm. As the reference to arbitration was made only by Rattan Lal, the award by the arbitrator was liable to be set aside. For this conclusion, reliance was placed on Section 19 (2) of the Indian Partnership Act, It is clearly said therein that the implied authority of a partner does not empower him to submit A dispute relating to the business of the firm to arbitration. The trial Court, therefore, held that reference to arbitration was invalid. Coming to this conclusion, it set aside the award and the reference to the arbitration. The present appeal is directed against the order dated 30-7-1954 of the Subordinate Judge 1st Class, Muktsar.
2. The fact that the defendant-firm is a registered partnership firm is not seriously disputed before me. The principal contention raised by Mr. Indar Dev Dua, learned counsel for the- appellant, is that the act of Rattan Lal referring the dispute to arbitration was later ratified by his sons, who are other members of the partnership. In such a situation, learned counsel argues that the award cannot be set aside on the ground that the dispute was not referred at the outset by all the interested parties. In support of his contention, he has cited a Single Bench authority of this Court reported in Shankar Das Rup Lal v. Governor-General in Council, 53 Pun LR 231 : (AIR 1953 Punj 234) by Kapur J. in which it was held-
"Under Section 19 of the Indian Arbitration Act, IX of 1932, a partner has no authority to submit a dispute relating to the business of the firm to arbitration. But if the other partners raised no objection during the arbitration proceedings, and the conduct of the case shows, acquiescence on their part, then this would amount to ratification which may be express or implied."
Before the trial Court, the appellant produced a copy of the accounts of defendant-firm. These accounts show some expenses incurred by Rattan Lal at Muktsar and Ferozepore. It may be mentioned hero that the case was filed in the Court of Subordinate Judge at Muktsar and the arbitrator was residing at Ferozepore. On the basis of these accounts and placing reliance on the authority cited above, learned counsel argues that the partners ratified the act of Rattan Lal for referring the dispute to arbitration. They were keeping the accounts of the expenses relating to arbitration and knew that the arbitration was pending before the arbitrator. It is, therefore, urged that the act of Rattan Lal, a partner in the firm, was ratified and approved of by the remaining partners.
3. Another authority on the same question is reported in the above volume of 53 Pun LR 28 : (AIR 1952 Punj 240) and is by Harnam Singh J., Sohan Lal v. Firm Madho Ram Banwari Lal. It was held therein :
"In the absence of a usage or custom of trade, one partner cannot submit a dispute relating to the business of the firm to arbitration. Such an usage or custom of trade must be alleged and proved. It cannot be presumed to exist at Kot Kapura or Moga Mandi."
In that case a decree as given in the award was passed by the Subordinate Judge against the partner who had agreed to make reference to arbitration. As the question of ratification was not raised or put into issue at any stage before the trial Court, it was not permitted to be argued in the High Court.
4. In Hanuman Chamber of Commerce Ltd, Delhi v. Jassa Ram Hiranand, AIR 1949 E.P. 46, Achhru Ram J. held :
"Where the initial reference to arbitration on behalf of his firm is made by one of the partners without any express or implied authority from his other partners, there is nothing to prevent such other partners from ratifying his act, which was unauthorised at its inception. Ratification need not he by any express act or declaration and may be implied from conduct. It may be inferred from mere acquiescence or silence or inaction on the part of such other partners."
Learned Judge came to this conclusion on consideration of Section 196 of the Contract Act, which provides that where an act is done by one person on behalf of another without that other's know-ledge or authority the latter can ratify that act and on such ratification, the same effects will follow as if the act had been performed by his authority. On the question of ratification in such circumstances no other authority contrary to the view has been cited before me. Learned counsel for the respondents, however, places reliance on a Division Bench authority of this Court, Narsingh Das v. Firm Joint Hindu Family Gogan Ram Lachmi Narain, 5R Pun LR 304 : (AIR 1955 Punj 31). This was a decision in Letters Patent Appeal against the judgment of Mr. Justice Kapur in Firm Joint Hindu Familv Gogan Ram Lachhmi Narain v. Narsingh Das. 55 Pun LR 231: (AIR 1953 Punj 216). The judgment of Single Bench was reversed by the Division Bench and it was held :
"Section 21 of the Indian Arbitration Act provides that where in any suit, all the parties interested agree that any matter in difference between them in the suit shall be referred to arbitration, they may apply in writing to the Court for an order of reference. This means that for a valid reference it is necessary that all the interested parties should join the application for reference. If a party interested in the dispute is not a party to the application for reference, the reference is void and without jurisdiction."
The view of the Division Bench was that such a reference was void ab initio. In this case, however, question of ratification was neither placed nor determined by the Bench. Even the two Single Bench authorities, cited above, of Mr. Justice Kapur and Mr. Justice Achhru Ram were not brought to the notice of the Division Bench, So really the question of ratification or acquiescence was not determined by the Division Bench. On the other hand the effect of that decision is that reference to arbitration by one of the persons is void ab initio.
It follows therefrom impliedly that ratification in such a case can be of no use. However, the point was not specifically argued before or determined by the Bench. The point involved in the case is of considerable importance. At least two Single Bench decisions are found to support the view that by ratification the act of one partner can be legalised. In view of the Division Bench authority, I do not consider proper to determine the point finally. I, therefore, order that the following questions be referred to a larger Bench ;
(1) Whether a reference to arbitration by one partner alone can be legalised by subsequent acquiescence and ratification by other partners?
(2) Whether the award is binding on the person who is party to a reference in spite of Section 19 (2) of the Indian Partnership Act and Section 21 of the Arbitration Act?
The question whether there is a ratification or acquiescence is a question of fact, which can be determined on particular, facts of each case. The case be laid before tho Hon'ble the Chief Justice for the constitution of the Bench.
JUDGMENT Harbans Singh, J.
(D/- 20-11-1958) (After stating the facts of the case and the questions referred to the Bench for decision, His Lordship continued as under:)
5. The counsel for the parties have taken us through a large number of authorities having bearing on the questions referred. In favour of the propostion that reference to arbitration by one partner alone can be legalised by subsequent' acquiescence and ratification by other partners, reference was made, inter alia, to AIR 1949 E.P. 46, Parmeshwar Lal and Co. v. Jai Narain, AIR 1952 Punj 373, AIR 1952 Punj 234, Gian Chand v. Behari Lal, 18 Ind Gas 761 (Lab), Lal Mohan Pal v. Surya Kumar Das, 11 Cal W.N. 1152, Bankey Lal v. Chotey Miyan Abdul Shakur, AIR 1931 All 453 and Thomas v. Atherton, (1878) 10 Ch, D. 185.
6. Out of the Punjab authorities Hanuman'g case, AIR 1949 E.P. 46 decided by Achhru Ram T. and Parmeshwar Lal's case, AIR 1952 Punj 373 decided by Kapur J. were cases where a reference was made during the pendency of the suit. In AIR 1952 Punj 234 a reference was made without the intervention of the Court. The case of (1878) ;10 Ch D 185 is the basic English authority on which the following observation of Lindley on Partnership, 11th Edition, at page 193 is based:
"The partner actually referring the dispute is, however, himself bound by the award, and the other partners may become bound by ratification." On the other hand, in 56 Pun. LR 304 : (AIR 1955 Punj 31), a Division Bench of this Court took the view that a reference to arbitration by one partner alone is "void ab initio" and if this be the case no amount of ratification can be of any avail. In Gopal Das v. Baij Nath, AIR 1926 All. 238, Sulaiman and Mukerji JJ. also took the view that a reference by one partner would not give jurisdiction to the Court to refer the matter to arbitration but it was observed that the other partners may, by their acts, be precluded from raising any objection to the reference. To the same effect are the observations of Sir Arthur Reid C.J. in 18 Ind Cas 761 (Lah) and those of Devadoss j, in Subba Rao v. Appadurai Aiyar, AIR 1925 Mad 621.
7. We, therefore, find that there is a great deal of conflict of authorities in our own High Court as well as in other High Courts on the two questions referred and in view of the importance of the points involved we feel that it would be in the fitness of things if the same are authoritatively decided by a larger Bench. The case will, therefore, be laid before the Hon'ble the Chief Justice for necessary orders.
JUDGMENT Harbans Singh, J.
8. The facts giving rise to this reference to the Full Bench have been stated in the referring order of the learned Single Judge and Division Bench and may briefly be stated as follows :
(After stating the facts and the questions, the judgment continues as under:) The matter then came up before a Division Bench who, in turn, referred these two questions to a Full Bench in view of the conflict of authorities.
9. So far as the first question is concerned, the relevant sections of the Arbitration Act, which require consideration, are Ss. 21 and 23, which run as follows :
"21. Where in any suit all the parties interested agree that any matter in difference between them in the suit shall be referred to arbitration, they may at any time before Judgment is pronounced apply in writing to the Court for an order of reference.
23(1), The Court shall, by order, refer to the arbitrator the matter in difference which he is required to determine, and shall in the order specify such time as it thinks reasonable for the making of the award.
(2) *****"
Thus, before any matter involved in a suit pending In a Court can be referred to arbitration (a) there must be an agreement amongst all the parties interested that any matter, in dispute between them in the suit shall be referred to arbitration; (b) if they come to such an agreement, then they have to make an application in writing to the Court concerned; and (c) thereafter, the Court has to pass an order referring the dispute to the arbitrator agreed upon between the parties.
10. There can be no manner of doubt that if there is no agreement between all the parties who are, interested in the case and if the application is not made on behalf of them all, the reference made by the Court is bad and the award based on such a reference is invalid in law. This view has been consistently taken by all the High Courts. In Negi Puran Singh v. Hira Singh, 1 Ind Cas 146 (All) while dealing with provisions of Civil Procedure Code, 1882, similar to Ss. 21 and 23 of the Arbitration Act. Stanley C.J. and Banerji J. of the Allahabad High Court held that if there was no application signed by all the parties who were interested in the settlement of the suit, the reference and the award given thereafter would be invalid.
The same view was taken in Haswa v. Mahbub, 10 Ind Cas 559 (All) by another Division Bench of the same Court. In ILR 48 All 239 : AIR 1926 All 238, Sulaiman J. (as ho then was), referred to a number of decisions of Allahabad and Calcutta High Courts, and observed us follows :
"*** it is necessary that all persons who are interested in the matter which is in difference between the parties and which is going to be referred to arbitration, should join. Although it is not absolutely necessary that they should all sign the application made to the Court, it is necessary that they should agree to the reference."
See also Tej Singh v. Ghasi Ram, ILR 49 All 812 ; (AIR 1927 All 563). In Ram Harakh Singh v. Mumtaz Husain. AIR 1949 All 679, the question of acquiescence and ratification was also considered. Following ILR 48 All 239 : (AIR 1926 All S38) and AIR 1925 Mad 621, Ghulam Hasan J, held that the foundation of the jurisdiction of the Court is the consent of the parties and the subsequent ratification does not validate the reference which was void ab initio. Calcutta and Madras High Courts have also taken a similar view. The question was considered by a Full Bench of the Calcutta High Court in Ladnram v. Nandlal, AIR 1920 Cal 113(2). Mookerjec J., at page 114 of the report observed as follows :
"The foundation of jurisdiction here is the agreement amongst all the parties interested that the matters in difference between them shall be referred to arbitration. If all the parties interested do-not apply and yet an order of reference is made, the order is illegal because made without jurisdiction. If an awaed follows on the basis of that reference, it is equally illegal, because it is founded upon a reference made without jurisdiction."
See also Dooly Cband v. Manmji Musaji, 21 Cal WN 387 : (AIR 1917 Cal 481), Khan Mahomed Ghulam Mahomed v. Ghellaram, 43 Ind Cas 165 : (AIR 1918 Sind 63) and AIR 1925 Mad 621. In AIR 1925 Mad 621, Devadoss J., while considering the provisions of para 1 of Schedule II, Civil Procedure Code,--which in substance is the same as Section 21 of the Arbitration Act-- observed as follows :
"What gives the Court jurisdiction to refer the matter to arbitration is consent of all the parties. Consent subsequently given cannot give jurisdiction to the Court which it did not possess at the time when it referred the matter to arbitration."
11. In the present case, it was not disputed that there was no specific agreement between alt the partners of the defendant-firm to refer the matter to arbitration and in view of Sub-section (2) of Section 19 of the Indian Partnership Act, no partner can be treated to have any implied authority to act on behalf of the firm in this matter. Thus, Oven if Rattan Lal agreed and made an application, on behalf of the firm for referring the matter to arbitration, such an agreement or application cannot be treated to be on behalf of all the partners.
The argument however, was that inasmuch as Rattan Lal purported to act for and on behalf of the firm, if subsequently the other partners of the firm ratified this act of his, he would be clothed with the authority to act on their behalf retrospectively and that, in the eye of law, he shall be deemed to have authority at the time when he entered into the agreement and made the application for referring the matter to aibitratton. Reference in this connection was made to Section 196 of the Contract Act which provides that where an act is done by one person on behalf of another without that other's knowledge or authority, the latter can ratify that act and on such ratification, the same effects will follow as if the act had been performed by his authority. Article 25 of Bowstead on Agency (eleventh edition), at page 33, runs as follows :
"Where an act is done in the name or professedly on behalf of a person without his authority by another person purporting to act as his agent, the person in whose name or on whose behalf that act is done may, by ratifying the act, make it as valid and effectual *** as if it had been originally done by his authority, whether the person doing the act was an agent exceeding his authority, or was a person having no authority to act for him at all."
From the above, it was argued that by subsequent ratification by the other partners of the firm, the partner, who had purported to act on behalf of the other partners of the firm earlier, should be treated to be clothed with the authority at that time and that consequently on the date on which Rattan Lal made an application--25-11-1953--he should be treated as if he had express authority from his partners to refer the matter to arbitration. The argument is certainly plausible.
It, however, does not take note of the fact that, in the present case, for a proper reference to arbitration, an order of the Court is necessary and as has been observed in the various rulings referred to above, the foundation of the jurisdiction of the Court to make such an order is an agreement between and an application made by the parties interested. If, in fact, there is no agreement between "all the parties interested" on the date when the Court passes an order, or there is no application made in writing by such parties, the order of the Court is without jurisdiction and consequently null and void. A reference to the arbitrator and the award given by him in pursuance of such a reference, therefore, is altogether invalid if the Court had no jurisdiction on the date on which it passed the order referring the matter to arbitration, and it is obvious that no subsequent act of the parties or ratification can possibly clothe the Court with the jurisdiction retrospectively
12. However; if there is a reference to arbitration without the intervention of the Court when no suit is pending, the matter is entirely different. In that case, no order; of the Court is required and the question of lack of jurisdiction of the Court does not arise. In a case like that it will be a mere question of agreement between the parties and if a person acts on behalf of another in the hope that such a person will agree and ratify action, such a contract would become valid and binding as between the parties as soon as the party concerned ratifies the act of his agent.
For this reason, the cases, where ratification has been held to validate the reference made when no case is pending, will have no bearing on the Question before us. AIR 1952 Punj 234, is an illustration of such a case where the reference was without the intervention of the Court. The case of AIR 1949 E.P. 46, was, however, a case of reference to arbitration through the intervention of the Court. Achhru Ram the case, referred to Section 196 of the Contract Act, and observed as follows :
"Assuming that the initial reference of the dispute in the present case was made by the referring partner without any express or implied authority from his other partners, there was nothing to prevent such partners from ratifying his act which was unauthorised at its inception. There is no further discussion, of this point and the learned Judge then dealt with the question whether the ratification must necessarily be express or can the same be implied from the conduct of the parties. Similarly, in AIR 1952 Punj 373, which was also a case of reference through the intervention of the Court, there is no discussion of the question as to how by the subsequent act of ratification of the partners the order of the Court, passed earlier which was void at the time when it was passed for lack of jurisdiction, would be legalised.
The matter may become clear by taking an illustration. Supposing there are four parties interested in a suit; three come to an agreement and the fourth, who is not really available, cannot be consulted. If an application is made by these three persons and the Court is informed that they are sanguine that the fourth person will agree to the action taken by them, it is obvious that the Court will certainly not have jurisdiction to refer the matter to arbitration simply because of such an undertaking. The Court will immediately refuse the request to refer the matter to arbitration on the ground that there must be in existence an agreement between all the parties interested who must all apply to the Court before the matter can validly be referred to arbitration.
The mere fact that the Court is not informed about this matter and is kept in ignorance, and passes an order, not realising that there is no existing agreement between alt the parties, and that the application is not on behalf of them all, would not make any difference. If the Court passes an order at the instance of only three out of four, who are interested in the suit, merely on the assurance that the fourth person is likely to ratify their act, such an order will certainly be without jurisdiction and therefore void. Reference in this connection may be made to Secretary, Notified Area Committee Okara v. Kidar Nath, AIR 1932 Lah 388.
There, the Secretary of a notified area committee brought suits against certain persons for recovery of the rent due to the committee, without there being any specific authority of the committee. Later, the action of the Secretary was ratified by resolutions nassed by the Committee after the suits had actually been filed. It was held by Dalip Singh J. that though the action of the Secretary might have been ratified by resolutions passed by the committee, such ratification was of no avail as suit must be decided to be good or bad on the day when it was instituted and it could not be ratified subsequently. Reliance was however, placed by the learned counsel for appellant on Alia Bakhsh v. Rohtak Municipality, AIR 1926 Lah 223. The relevant portion of the head note (b) runs as follows:
"(b). When the person on whose behalf an appeal is filed, has accepted or ratified the action of the persor who filed the appeal on his behalf the person filing the appeal has authority to file the appeal."
This is a judgment of Dalip Singh J., who later delivered judgment in AIR 1932 Lah 388. referred to above. In this case, there was some sort of misunderstanding with regard to the Vakalatnama which was filed by the counsel who had been asked to file the appeal. After discussing certain rulings which had taken a rather strict view in such cases, Dalip Singh J. at page 224 of the report observed as follows;
"*** It seems to me that the general principles of the other rulings lay down that in these matters a Court should not be too meticulous, especially when the person, on whose behalf the appeal was filed, has accepted or ratified the action of the person who filed the appeal on his behalf. I think our own Court in Khaira v.
Nathu, 55 Ind Gas 990: (AIR 1920 Lab 212) also seems to lean to the view that in these matters the more lenient view should be taken and as the Municipal Committee or its President has undoubtedly endorsed the action of the Secretary and as the plaintiff did not object to the vakalatnama originally filed in the suit, I think it should be held that the Secretary was empowered by the Municipal Com mittee or by its President to instruct the pleader and, therefore, bad authority to sign the vakalatnama of the "pleader on behalf of the Municipal Committee. Further, having regard to all the cir cumstances of the case, I should be inclined to extend the time under the provisions of Section 5 of the Indian Limitation Act if I considered it necessary to do so."
Thereafter, the learned Judge held that the discretion could have been properly exercised by the appellate Court because the Court below did not exercise any discretion in this respect. Thus, this case is no authority for the general proposition that if a person who had no authority at all, files a suit or makes an application, such a suit or application can be treated to have been properly filed if later on his act is ratified by his principal on whose behalf he had brought the suit or had made the application.
The case of Ancona v. Marks, (1862) 126 R. R. 646, is also of no help because that seems to have been decided on the peculiar facts of, and the procedure applicable fo, that case. The observations made in Lindley on Partnership (eleventh edition), at page 193 to the effect that "the partner actually referring the dispute is, however, himself bound by the award, and the other partners may become bound by ratification", are based on (1878) 10 Ch. D. 185.
We are, however, not concerned with the general principles of ratification, but are concerned with the interpretation of section 21 of the Arbitration Act, corresponding to which there is no provision in the English law. The English authorities cannot, therefore, be of much help in this case-As already stated, ratification would certainly validate a reference to arbitration where it is not necessary to have an order of the Court for this purpose.
13. NO decided case, directly dealing with the question of ratification in the matter of reference to arbitration by one person on behalf of another without authority vis-a-vis the provisions of section 21, has been brought to our notice by the counsel for the parties, nor have we been able to find out any such ca.se. On general principles, therefore, as discussed above, I am of the view that subsequent ratification cannot validate the order of reference passed by a Court at a time when there was in fact, no agreement between all the parties interested, and the application made to the Court was not by all such parties, and such an order must be treated as void ab initio. I therefore, would answer the first question in the negative.
14. This brings me to the second question. In view of section 24 of the Arbitration Act which has been added for the first time in the Arbitration. Act, 1940, it is not necessary to refer to the cases which were decided on the basis of the provisions of schedule II of C. P. C. 1908 (earlier provisions) which did not contain any provision corresponding to section 24. Section 24 of the Arbitration Act runs as follows:--
"24. Where sonic only of the parties to a suit apply to have the matters in difference between, them referred to arbitration in accordance with, and in the manner provided by, section 21, the Court may, if it thinks fit, so refer such matters to arbitration (provided that the same can be separated from the rest of the subject-matter of the suit) in the manner provided in that section, but the suit shall continue so far as it relates to the parties, who have not joined in the said application and to matters not contained in the said reference as if no such application had been made, and an award made in pursuance of such a reference shall be binding only on the parties who have joined in the application."
This section, therefore, specifically provides for certain matters being referred to arbitration at the instance of only some of the parties. However, a number of conditions must be satisfied before reference can be made at the instance of some of the parties, namely, (1) the matter desired to be referred to arbitration can be separated from the rest of the subject-matter of the suit; (2) the suit continues so far as it relates to the parties who have not joined in the said application and to matters not contained in the said reference in the same manner as if no such application has been made; and (3) the award made in pursuance of such a reference shall be binding only on the parties who have joined in the application.
In the present case, it is obvious that the reference made by the Court was not in respect of any specific matter but was in respect of the entire matter in dispute. In fact, the Court purported to act not under this section but under section 21. The argument of the learned counsel for the appellant-firm was that all the partners are jointly and severally liable to pay the debt of the firm and consequently a reference, made by the Court at the instance of one of the partners of the Firm, if invalid so as to bind all the partners of the firm, can, at least, be treated as valid qua the partner who made the reference.
The test to be applied in a case like this would be whether, if a request had been made to the Court to refer the particular matter in dispute to arbitration at the instance of one of the partners, the Court would have exercised the discretion vested in it under section 24 or not. In other words, it would be necessary to see whether the matter referred can be separated and the case can proceed against the other partners and qua matters not referred to arbitration. If this can be conveniently done then the reference made may be treated as having been made by the Court under section 24, at the instance of the persons who are, in fact, parties to the application and the award would be binding on all such parties, including the referring partner.
On the other hand, if circumstances are such that the Court would not have referred the matter to arbitration at the instance of some only of parties to the suit either because the subject-matter referred cannot be separated or that the case cannot conveniently proceed with regard to the other partners and with regard to the other matters, the reference would be void altogether and the award given thereupon will not be binding even on the referring partner. Thus, no categorical answer can be given to the second question. Whether or not the award would be binding on the referring partner will depend on the application of section 24 to the circumstances of each case.
15. In the present case, it is obvious that the subject-matter of the suit could not be separated. The claim of the plaintiff-firm was for the recovery of certain specific sum jointly and severally from all the partners of the firm, The Court would not have allowed the claim as against one of the partners to be referred to arbitration and proceeded with the claim against the other partners. If this had been allowed, there would have been likelihood of two contradictory findings being given both with regard to the factum as well as the money claimed as due. I am, therefore, of the view that in the present case the referring partner cannot be held bound by the award.
16. In view of the answers returned by this Bench to the questions referred, we feel that it is not necessary to send back the case to the learned Single Judge. We consequently uphold the order of the Court below setting aside the award and dismiss this appeal. In view of the difficult questions of law involved in this case, the parties will bear their own costs in this Court.
K.L. Gosain, J.
17. I agree.
D. Falshaw, J.
18. I agree.