Report No. 76

1.17. Act of 1859 and later Acts.-

(a) This position continued in substance till 1859, when Act 8 of 1859 which codified the procedure of Civil Courts (except those established by Royal Charter) provided for arbitration. Arbitration in the course of a suit was dealt with in sections 312 to 325 of that Act.

(b) In 1862, when the Supreme Courts and the courts of Sudder Diwany Adalat in the Presidency towns were abolished, the Act was extended to courts in the Presidency towns.

(c) Act 8 of 1859 was followed by later Codes relating to Civil Procedure, viz., Act 10 of 1877 and Act 14 of 1882, but no notable change relating to the law of Arbitration was introduced by these two later codes of Civil Procedure. The two Codes were confined to arbitration in the course of a suit.