Award (Made on
Reference by Court)
In The Matter of an
Arbitration between AB, etc. and CD, etc., WHEREAS in pursuance of an order of
reference made by the court of ..................and dated the............following matter in
difference between AB and CD has been referred to me (us) for determination,
namely..............
NOW I, we having duly
considered the matter referred to me (us) hereby make my (our) award as
follows:
1. (We) award........
i. ......................
ii. .....................
..........................(Sd.)
