Report No. 76

Chapter 6

Arbitration with Intervention of The Court

6.1. Section 20.-

Where no suit is pending, arbitration with intervention of the court can still be resorted to under section 20. Sub-section (1) provides that where any persons have entered into an arbitration agreement before the institution of any suit with respect to the subject-matter of the agreement, or any part of it, and where a difference has arisen with respect to which the agreement applies, they or any of them, instead of proceeding under Chapter II, may apply to a court having jurisdiction in the matter to which the agreement relates, that the agreement be filed in court.