Report No. 76

3.33. Section 10(3).-

Sub-section (3) of section 10 deals with the case of more than three arbitrators. There is no such provision in the English Act. But the provision is needed in India, as there have been a few cases1-4 where matters have been referred to the arbitration of more than three persons.5

1. Amar Nath v. LIggar Sabi, AIR 1949 All 399.

2. Raghubir v. Kuleswar, ILR 23 Pat 719: AIR 1945 Pat 140.

3. Y.L. Paul v. G.C. Joseph, AIR 1948 Mad 512.

4. Sri Charan v. Makhan Lal, AIR 1919 Cal 42.

5. See also discussion relating to section 8, supra.