2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(a)"arbitration agreement" means a written agreement to submit present or future differences to arbitration, whether an arbitrator is named therein or not;(b)"award" means an arbitration award;(c)"Court" means a Civil Court having jurisdiction to decide the questions forming the subject-matter of the reference if the same had been the subject-matter of a suit, but does not, except for the purpose of arbitration proceedings under section 21, include a Small Cause Court;(d)"legal representative" means a person who in law represents the estate of a deceased person, and includes any person who intermeddles with the estate of the deceased, and, where a party acts in a representative character, the person on whom the estate devolves on the death of the party so acting;(e)"reference" means a reference to arbitration.
