As per case facts, a Developer built a building, gifting part of the land to a Temple Trust. Flat purchasers, whose agreements acknowledged this gift and contained arbitration clauses, formed ... a Society. The Society challenged the gift deeds, but its suit was rejected, referring the matter to arbitration. The Developer and Temple Trust then sought an arbitrator's appointment. The question arose whether the individual arbitration agreements bind the Society, a non-signatory, and cover the Temple Trust, also a non-signatory claiming through the Developer. Finally, the High Court found that the Society, being formed by members who individually agreed to arbitration and whose formation was contemplated in those agreements, is a veritable party to the arbitration. The Temple Trust, claiming through the Developer, is also bound. An arbitrator was appointed to resolve the disputes.