PRITHVI RAJ KOHLI Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER :- Sh. Prithvi Raj Kohli filed two separate petitions in the Court of Sub Registrar, Munsiff, Jammu under S.7(B) of the Telegraph Act for referring the dispute to an arbitrator for having received inflated bills in regard to telephone connection No. 8502 sanctioned in his favour and installed at his residence located at Gandhinagar, Jammu. The learned Sub-Registrar, Munsiff Jammu held the petitions not maintainable and accordingly dismissed the same. Aggrieved by this order the petitioner has filed separate revision petitions which are being disposed of by this common order as the matter involved in both the petitions is the same.

(2.) I have heard the learned counsel for the parties.

(3.) In the Telegraph Act, 1885, there is a provision contained in S.7(B) regarding arbitration of disputes. This Section reads as under :-