UNION OF INDIA Vs. MEHAR SINGH AND SONS

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 17. 12. 1996 of the Civil Judge, Senior Division, Amritsar, vide which an Arbitrator has been appointed Under Section 8 (l) (a) of the Arbitration Act, 1940.

(2.) I do not find any infirmity in the order of the learned Civil Judge (Senior Division) Amritsar particularly, when the appointment of an Arbitrator by the learned trial Court, has not been objected to by the petitioners-respondents. The relevant portion of the order of the learned Civil Judge is reproduced as under :