SWARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER:

(2.) THE present application (registered as Suit No. 103-A of 1980) is under Section 20 of the Indian Arbitration Act for filing of original arbitration agreement and appointment of an arbitrator in terms of the same.

(3.) FOURTHLY, It appears that petitioner got intimation of final bill on 7-5-1977. Affidavit of the petitioner is to the effect that copy of that final bill was never supplied to him and that he, on May 7, 1977, merely got an intimation of the laid bill vide letter dated 5-5-1977 to the effect that a sum of Rupees 3497.00 was payable by him to the Union of India. That affidavit finds support from a copy of that letter dated 5-5-1977 Ex. R-2 placed on record by Union of India. That indicates that petitioner did not have any idea of the bill before he received aforesaid letter. According to the petitioner he received the aid letter on May 7, 1977 which is quite probable because two days could be taken in transmission. Hence, under these circumstances, starting point for the limitation should be May 7, 1977.