Agreement
to Refer Dispute to One Arbitrator
(Usual
Form)
This
Agreement made on the ...day of ...between AB, etc. AND CD, etc.
Whereas
AB
has made the following claims against CD;
1. . ...
2. ...
3. ...
4.
1.
2. CD
does not admit the said claims of AB.
3. Dispute
have arisen between the parties hereto respecting these claims; and
4. The
parties aforementioned agree to refer the said disputes to arbitration.
Now
It Is Agreed Between The Parties Hereto as follows:
1. All
the matters in dispute relating to the claims of CD are referred to the final
determination and award of OP as arbitrator.
2. For
the purpose of final determination of the disputes aforesaid, the arbitrator
may take such evidence and make such enquiries, as he deems proper. He may
proceed ex parte in case any party fails to attend before him after reasonable
notice. However, he cannot embark upon any secret enquiries for this purpose
behind the back of the parties.
3. The
provisions of the Arbitration & Conciliation Act, 1996, so far as
applicable and as are not consistent or repugnant to the purposes of this
reference shall apply to this reference to arbitration.
4. Both
the parties agree that they would co-operate and lead evidence before the
arbitrator.
5. The
parties hereto agree that this reference to arbitration would not be revoked by
death of either party or for any cause.
6. The
award of the arbitrator shall be binding on the parties their heirs, executors
and legal representatives.
7. The
parties hereto agree that within one months of the passing of award, the said
award shall be filed in the court and a decree obtained in the terms of the
award.
8. The
cost of this reference shall be in the discretion of the arbitrator.
In
Witness Whereof the parties hereto have signed this agreement on the day and
year first written above.
.............................
(Sd.)
(AB)
.............................
(Sd.)
(CD)
