Report No. 76

1.20. Code of 190.- Genesis.-

Before the Code of 1908, the provisions relating to arbitration were, as already stated,1 contained in the Civil Procedure Code, 1882, sections 506 to 526. The Special Committee2 which was presided over by Sir Erle Richards recorded in 1907 its opinion that in due course the provisions regarding arbitration should find a place in a new and comprehensive Arbitration Act; but since there were difficulties in doing so at that time, they decided to leave the arbitration provisions in the Code, placing them, however, in a Schedule in the hope that they would be transferred to a comprehensive Act.

1. Para. 1-17, supra.

2. Quoted in Civil Justice Committee, (1924-25) Report, p. 208, Chapter 13, para.1.

1.21. Code of 1908.- It was in this background that the Code of 1908 was enacted.