CHINTAKAYALA SIVA KRISHNA Vs. NADIMPALLI VENKATA RAMA RAJU

JUDGEMENT

(1.) This Revision Petition, under Article 227 of the Constitution of India, is directed against the order, dated 31-12-2005, passed by the Arbitrator, in an interlocutory application filed under Section 13 of the Arbitration and Conciliation Act, 1996 (for short 'the Act').

(2.) The facts in narrow compass are asunder: There are certain disputes between the two parties in respect of an agreement of sale-dated 28-6-2004 for a site measuring 4000 square yards situated at China Waltair, Visakhapatnam. The further details are not relevant for the resolution of the present controversy. While so, the petitioner, who is the vendor, filed an application before the Arbitrator taking certain objections, which are in nature of attributing a sort of misconduct to the Arbitrator. The nature of those averments and the details of which are again inconsequential at present. Upon such an application, the Arbitrator passed an order, which is impugned herein, rejecting all those objections. Hence, the present Civil Revision Petition.

(3.) At the out set, we are of the view that a revision petition of the present nature is not maintainable under the provisions of the Act.