SARDAR HARNAM PURI Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing the present revision petition the petitioner has challenged the order dated 20-7-2002 passed by the Addl. District Judge No. 2, Chittorgarh in Civil Original Case No. 34/99.

(2.) After the arguments were concluded in the matter, learned counsel for the petitioner moved application for correction of the cause-title praying that by typographical error Civil Original Case number has been mentioned as 33/99 whereas the correct number is 34/99. The application is allowed. Counsel to carry out necessary correction in the petition in his hand.

(3.) The facts indicate that as per the contract agreement in between the respondent and petitioner with regard to certain works there was arbitration clause in the contract agreement for adjudicating dispute in between the parties. Accordingly, when the dispute arose the petitioner requested for appointment of the arbitrator and Shri R. K. Garg, Sr. Divisional Electrical Engineer, Western Railway, Kota was appointed as the sole Arbitrator before whom the petitioner filed his claim. The respondent denied the petitioner's claim on the plea that the petitioner had not returned the excess material received by him from the respondent. On adjudication of the dispute in accordance with law the Arbitrator passed his award on 30-10-1998 (Annex.-A).