B L GROVER Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER:

(2.) THIS is a petition under Section 20 of the Arbitration Act for filing of arbitration agreement and appointment of an arbitrator. The Plaintiff entered into contract with the defendants for the execution of the work of "Construction of Delhi Side approach on Mai Mathura Road near Bhogal" and agreement No. SEDS/64 of 1956-57 was executed between the parties. The contract contained arbitration clause No. 25 under which it is provided that the disputes shall be referred to the Chief Engineer, Central Public Works Department and if he is unable or unwilling to act, to the sole arbitration of some other person to be apointed by him. Disputes arose between the parties and the plaintiff vide his letter dated 14th June, 1961 invoked the arbitration clause and required the defendants to appoint an arbitrator for adjudication of thirteen disputes detailed therein (Annexure B) to the petition. The Chief Engineer, vide letter dated 26th October, 1961 (Annexure-C) appointed an arbitrator to decide the disputes mentioned by the plaintiff except the disputes at items Nos, 10, 11, 12 (a), 12 (b), 12 (c) and 13 of Annexure-B, There was prose cution of the plaintiff and some officers of the department. The plaintiff was acquitted finally by this court on or about 30th May, 1975 as per judgment of V. D, Misra J. The arbitrator in the meantime had resigned, and no progress could be made in the proceeding before the arbitrator as all records of the case were lying with police. After his acquittal the plaintiff sought the appointment of an arbitrator and also the reference of other disputes which came to his light subsequently. He submitted 19 disputes as per his letter dated 24th August, 1976 (Annexure-L) including the disputes already submitted previously. The Chief Engineer, by letter dated 29th October, 1977 (Annexure-N) appointed Km. K. P. Sarojini Arbitrator, Ministry of Works and Housing, New Delhi, as sole arbitrator to decide and make award with reapect to nine claims only. The plaintiff by this petition prays that the defendants be directed to file the arbitration agreement and that the Chief Engineer defendant No. 4 be directed to refer all the 19 disputes as detailed in the plaintiff's letter dated 24th August, 1976 (Annexure-L) to the petition superseding the statement which he has sent to the arbitrator with his letter dated 29th October, 1977 (Annexure-N).