TILAK RAJ Vs. CHIEF ENGINEER (MZ) AND ANOTHER

JUDGEMENT

(1.) Present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') for appointment of an Arbitrator to adjudicate upon the claim of the petitioner against the respondents arising out of agreement No. 19 of 20072008 entered upon between the parties to execute the work with respect to construction of link road from Jibhi to Seraj road km. 0/0 to 9/200 under PMGSY PhaseVII Package No. HP0662.

(2.) In the reply, respondents have controverted the plea of the petitioner, rather, have levelled counter allegations upon the petitioner regarding executing the work without adhering to the terms and conditions of the agreement entered into between the parties.

(3.) It is undisputed that there is clause 25 in the agreement for referring the dispute arising out of the agreement for arbitration.