Appointment by parties of single arbitrator, in place of one who has died, by endorsement
AN AGREEMENT made the _____ day of ________ BETWEEN the within named ______________________________ [first party] of the one part and the within named _________________ [second party] of the other part.
WHEREAS the within named [original arbitrator] died on the ____ day of _____ without having made his award in respect of the matters within expressed to be referred to him.
NOW IT IS HEREBY AGREED between the parties hereto as follows:
- All the matters within expressed to be referred to the said [original arbitrator] are hereby referred to the award of [insert the name, address etc. of new arbitrator].?
- The within written agreement shall be read and construed throughout as if the name of [new arbitrator] had originally been inserted therein in the place of that of [original arbitrator].
- In clause [2] in the limitation of time for the arbitrator making his award [“the _________ next”] shall be read instead of [“the ____________ next”]. In other respects all the provisions of the within-written agreement shall continue in full force and effect.
AS WITNESS etc.
[Signatures of both parties]
