ROOFRITE PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS civil revision is directed against the order dated August 9, 1977 of Shri P.K. Jain, then Additional Senior Sub Judge, Delhi whereby he dismissed the appeal preferred by the plaintiff-petitioner M/s. Roofrite Private Limited, Rajouri Garden, New Delhi, against the order dated February 24, 1976 of Shri K.C. Lohia, Sub Judge 1st Class, Delhi.

(3.) IN view of the above discussion, the revision petition succeeds and consequently the impugned orders of both the courts below are set aside and as a necessary consequence thereof the application under Sec. 34 of the Arbitration Act, 1940 is dismissed with costs throughout. Counsel's fee Rs. 500.00 .