THAKURDAS Vs. CHAIRMAN, INDORE DEVELOPMENT

JUDGEMENT

(1.) THIS Order shall also govern the disposal of Misc. Appeal No. 102/82 Thakurdas v. Chairman Indore Development Authority and another which is also directed against the Indore Development Authority as well as Misc. Appeal No. 104/82 Thakurdas v. M.P. Housing Board and Ors. Misc. Appeal No. 100/82 Thakurdas v. M.P. Housing Board and Ors. and Misc. Appeal No. 101/82 Thakurdas v. M.P. Housing Board and Ors. which are directed against the M.P. Housing Board.

(2.) THIS is an appeal by the plaintiff-contractor against the Order dated 4.3.1982 passed by the Xth Additional Judge to the Court of the District Judge, Indore in Civil Suit No. 46-A/81 whereby the plaintiff's application under Section 20 of the Arbitration Act, 1940 (hereinafter referred to as the Act') has been dismissed on the ground that there is no arbitration clause in the agreement between the plaintiff-contractor and the defendant-authority relating to construction work.

(3.) BEING aggrieved by the said order the plaintiff-contractor has filed this appeal on the ground that the learned lower Court has erred in interpreting Clause 29 of the agreement which empowers the respondent-authority to decide all the disputes arising out of the contract between the parties.