ARTICLES

BHATIA INTERNATIONAL Vs. BULK TRADING S.A.

The aim of this paper is to discuss in detail the interpretation of statutes in the field of international commercial arbitration by the Indian Courts with respect to consequences – that interpretation should be done so as to avoid any kind of absurdity, inconvenience, hardship and injustice. The paper takes the celebrated case of Bhatia International to see how the Court interpreted this tenet and applied to the judgment.

UNSOUNDNESS OF MIND IN CONTRACT

The aim of this paper is to discuss in detail unsoundness of mind in contract law. In this paper, the researcher would attempt to see whether her premise and assumption that Indian contract law and English contract law have identical positions with respect to unsoundness in contract. It would be seen whether this hypothesis is validated in the course of the research. Moreover, it would also attempt to test the hypothesis that the definition of a ‘mentally disordered person’ as defined under the Mental Health Act, 1987 is comprehensive enough to accommodate a complete understanding of mental disability under which a contract can be rendered void.