Arbitral award of payment for goods supplied

 

I AWARD and adjudge that the said [one party] was and is indebted to the said [other party] in respect of goods namely [short description of such goods] sold and delivered in the sum of Rs. __________ and that the said [one party] do pay the said sum of Rs. ___________ to the said [other party] at ________ on the _________ dayof _________ next [between the hours of ________ and ____________ of the clock in the [forenoon]].

I AWARD and adjudge that the said [one party] was and is entitled to recover from the said [other party] Rs. ______________ as the price of goods namely [short description of such goods] sold and delivered less the sum of Rs.____________ which I award and adjudge as due for breach of warranty in respect of the said goods and I direct that the said [other party] do pay the difference viz. Rs.__________ to the said [one party] at ___________ on the ___________ day of _________________ next [between the hours of _________ and _________________ of the clock in the [forenoon]].

 

Signature