- (1.) HELD-
(2.) THE subordinate judge had no pecuniary jurisdiction to refer the govt. claim to arbitrator. He had jurisdiction to refer only the petitioner's claim ofRs. 12,800. THE question of pecuniary jurisdiction goes to the root of the matter and this defect cannot be waived. Each reference is a separate reference. THE Petitioner's reference of his dispute was one references. So was the Govt. claim the two cannot be combined. THE reference is not a jumble of odds and ends. It is an order of the Court. He who asks for reference must see that Court is competent to refer.;