PUNJAB STATE ELECTRICITY BOARD Vs. SIRI RAM BANSAL

JUDGEMENT

(1.) - (28th July, 1969)-

(2.) ON February 15, 1967, a petition purporting to be under section 8 of the Arbitration Act, 1940 (Act No. 10 of 1940) was filed by Ch. Siri Ram Bansal, a contractor, in the Court of the Subordinate Judge, first class Kandaghat, District Simla. The relief asked for by the petitioner was that an independent arbitrator be appointed to settle the disputes between him and the respondent, the Punjab State Electricity Board. The learned Subordinate Judge treated the petition to be one under sections 8 and 20 of Act No, 10 of 1940. He accepted the petition, on December 23, 1907, and appointed Shri T. L. Tandon, a retired Superintending Engineer, as the sole arbitrator. Against that order the respondent preferred the present revision.