(3)Where on a request being made by a hirer in this behalf the owner fails or refuses to give his consent to an assignment under sub-section (1), the hirer may apply to the Court for an order declaring that the consent of the owner to the assignment has been unreasonably withheld, and where such an order is made the consent shall be deemed to be unreasonably withheld.Explanation .In this sub-section, Court means a Court which would have jurisdiction to entertain a suit for the relief claimed in the application.
