Report No. 199

2. Definitions.-

In this Act, unless the context otherwise requires.-

(a) 'contract' means a contract as defined in clause (h) of section 2 of the Indian Contract Act, 1872 (9 of 1872) and includes an agreement as defined in clause (e) of section 2 of that Act.

(b) 'Court' means a Civil Court of competent jurisdiction and includes every Consumer Dispute Redressal Agency referred to in section 9 of the Consumer Protection Act, 1986 (68 of 1986) and an Arbitral Tribunal referred to in clause (d) of sub-section (1) of section 2 of the Arbitration and Conciliation Act, 1996 (26 of 1996).

(c) words and expressions not defined in this Act and defined in the Indian Contract Act, 1872 (9 of 1872) shall have the meanings assigned to them respectively in that Act.