Arbitration and Conciliation Act, 1996 - ss.2(b), 2(h), 7 and 11 - Application u/s. 11 for appointment of arbitrator - In view of arbitration clause in a Trust Deed - For resolving the dfapute between the beneficiaries - Maintainability of the application - Held: Application u/s. 11 is maintainable only when there is valid, binding and enforceable 'arbitration agreement' within meaning of s. 7 of the Act - The Trust Deed including the arbitration clause does not satisfj; the requirements u/ss. 2(b), 2{h) rlw. s. 7 and hence cannot be construed as an 'arbitration agreement' inter se beneficiaries within the meaning of s. 7 - Trust Act specifically provides forjurisdiction of civil court in respect of disputes regarding the trust, thus impliedly excludes applicability of Arbitration Act - Therefore, the application uls. 11 is not maintainable - Trust Act, 1882. InInterpretation of Statutes: The law which ousters jurisdiction of courts, cannot be inferred readily - It requires strict rule of interpretation. 1f a statute provides for a specific remedy, it thereby forbids a remedy of any other form than that given in the statute.