R.K. Agrawal, J. - (1.) The petitioner was Awarded a contract by the Executive Engineer, Rural Engineering Services, Vikas Bhawan, Lucknow, on behalf of the Governor of Uttar Pradesh, for execution of civil work on 27.06.1991. Some disputes arose between the parties. The petitioner requested the Chief Engineer to refer the matter to an Arbitrator. The Chief Engineer did not appoint any Arbitrator. Whereupon the petitioner filed an application under Section 20 of the Arbitration Act, before the Civil Judge, Meerut for appointment of an Arbitrator, which application was allowed vide judgment and order dated 19.03.1997. However, in the appeal filed by the respondents, the learned Additional District Judge/Special Judge (E.C. Act), Meerut vide judgment and order dated 21.01.1999 while allowing the appeal had set aside the order passed by the trial Court on the ground that no dispute exists and further the trial Court was not justified in appointing an Arbitrator and at best it could have asked to the Chief Engineer to appoint an Arbitrator under the terms of the agreement.
(2.) Heard Sri Ajay Rajendra, learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.
(3.) Learned counsel for the petitioner submitted that the Court below was not justified in entering into the merit of the dispute, as that was to be decided by the Arbitrator. He further submitted that if the Court below have found that the trial Court could not have appointed the Arbitrator, it could have directed the Chief Engineer to appoint the Arbitrator under the terms of the agreement.;