VISHAL ENGINEERING WORKS Vs. CHIEF ENGINEER ELECTRICAL MTNL

JUDGEMENT

(1.) Heard finally.

(2.) Section 23 to 25 of the Arbitration Act reads thus:

(3.) Admittedly, for whatever may be reason, though after sometime the petitioner has filed so called claims, firstly, on 6.10.2010. The reference was made to the written statement dated 16.11.2010 which was admittedly filed by the petitioner before the authority of respondent No. 1. As directed the statement of claims was filed on 1st January, 2011. The respondents also filed his counter claim on 11th August, 2011. The aribtrator in my view ought not to have rejected the claim of the petitioner by holding that there is default committed by the petitioner for not filing statement of claims, though directed to file the same from time to time.