RAM AVTAR GUPTA Vs. JEOTI PRASAD

JUDGEMENT

(1.) JUDGMENT J.-

(2.) THIS revision is directed against an order dated l2th April, 1983, passed by Mr. R. K Jain Sub Judge 1st Class, Delhi, on an application under Order 12 of the Code of Civil Procedure, which was tiled on or about 13th December, 1982 wherein a prayer was made that there should be a straightaway reference to the arbitrators as contemplated by Section 20 of Indian Arbitration Act.

(3.) ACCORDINGLY the matter is referred to arbitration of the above said two named arbitrators, who shall proceed to deal with the matter in accordance with the provisions of the Indian Arbitration Act, 1940.