R. C. Lahoti, C. J. I- - (1.) Leave granted.
(2.) The appellant-Dharma Prathishtha-nam is a charitable institution. The respondent is a builder engaged in construction activity. In the year 1985, the appellant proposed to have a building constructed for which purpose it entered into a works contract with the respondent for the construction as per the drawings and specifications given by the appellant. We are not concerned with the correctness or otherwise of the allegations and counter-allegations made by the parties which relate to the question who committed breach of the agreement. Suffice it for our purpose to say that disputes arose between the parties. Clause 35 of the agreement which is the arbitration clause reads as under :- "Settlement of disputes shall be through arbitration as per the Indian Arbitration Act."
(3.) Obviously and admittedly the reference was to the Arbitration Act, 1940.;