BASHIR KILN Vs. SHAM LAL

JUDGEMENT

(1.) A very small controversy is to be adjudicated upon in this revision petition.

(2.) AN application under Section 20 of the Arbitration Act titled Sham Lal Gupta v. M/s. Bashir Kiln, came to be filed before the 1st Additional District Judge Jammu, who passed an order dated 15-10-1988 whereby, he referred the dispute between the parties to an arbitrator namely Mr. V. B. Sudhan, Advocate for arbitration.

(3.) I have gone though the record and heard the arguments of the learned counsel for the parties.