H K DHRUVA Vs. UNION OF INDIA

JUDGEMENT

(1.) . Shri H.K.Dhruva, applicant party-in-person has filed this Civil Revision Application under Section 115 of the Code of Civil Procedure challenging the judgment and order dated 6th November, 1989, passed by the learned Judge, City Civil Court, Court No.10, Ahmedabad, whereby Hon'ble Court has been pleased to dismiss the Civil Miscellaneous Application No.385 of 1986 alongwith two other Civil Miscellaneous Applications. The said Civil Miscellaneous Application No.385/1986 was filed by the applicant under Section 8 and 9 of the Arbitration Act, 1940 (to be referred to hereinafter as `the Act') for an appointment of an Arbitrator. That application was filed for the purpose of seeking reference to appoint the two persons as Joint Arbitrators as the terms of notice of applicant under Section 8 of the Act or any other persons of Hon'ble Court's choice to work as Joint Arbitrators for resolving the disputes of the parties.

(2.) . The facts giving rise to this application are as under:-

(3.) . Before I consider the rival contentions, I may refer to the statutory provisions of the Arbitration Act. The Arbitration Act is a statute which provides for the outser of the jurisdiction of a Court.