UNION OF INDIA Vs. ABDUL RAHIM

JUDGEMENT

(1.) 3rd Subordinate Judge, Srinagar passed an order on 24.6.1995 in Arbitration matter No. 59/94, on the file on board before this court, whereunder, the dispute regarding the payment of Rs. 32,125/- as bill charges during the period 3/87 to 4/94, in respect of telephone installation No. 74553 was referred to the Arbitration.

(2.) The order of reference of matter to Central Government for Arbitration of nominated Arbitrator is covered by Section 7-B of the TELEGRAPH ACT, 1885 and Section 20 of the ARBITRATION ACT, 1940, This order is assailed on the ground that the objections of the Union of India have not been considered and the valuation of the petition is beyond pecuniary jurisdiction of the trial court.

(3.) Respondent is not appearing and is set experts. The matter has been heard.