- (1.) HEARD learned counsel for the par ties.
(2.) BY means of this revision, pre ferred under Section 115 of Code of Civil Procedure, 1908, the revisionist/ defendant has challenged order dated 09-04-2003, passed by learned Civil -Judge, Senior Division, Pauri Garhwal in Misc. Case No. 22 of 1998, whereby review application was allowed, restor ing original suit no. 10 of 1997 be tween the parties. Brief facts of the case are that M/s Das Enterprises (plaintiff/ respond ent), instituted original suit No. 10 of 1997 against defendant (present revi sionist) under Section 20 of the Arbi tration Act, 1940, claiming Rs. 23,21,837 and alternatively prayed for referring the dispute to arbitration un der Clause-34 of the agreement be tween the parties. It appears that in the plaint, it was clear that a notice dated 20- 07-1994 was earlier given to the defendant to appoint arbitrator in terms of the agreement. From the perusal of the record, it appears that aforesaid plaint was returned by the trial court on 07-11-1998 on the ground that the Arbitration and Conciliation Act, 1996, has come into force. Thereafter, it ap pears that review application was filed by the plaintiff, which was registered as Misc. Case No. 22 of 1998, for the res toration of the suit on the ground that the enforcement of Arbitration and Conciliation Act, 1996 had no effect over the pending matters commenced under the Arbitration Act, 1940. Learned trial court, after hearing the parties, found that in returning the plaint, it has apparently erred in law. Undoubtedly, since the notice (dated 20-07-1994) to refer the matter to the arbitrator was given before Arbitration and Conciliation Act, 1996 came into force and thereafter suit was instituted before the learned Civil Judge (Senior Division) for referring the matter to the arbitrator. The Arbitration and Concili ation Act, 1996, came into force on 22-08-1996. In State of West Bengal Vs. Amrit Lal Chatterjee A. I. R. 2003 S. C. 4564, the Apex Court has held that for determination of arbitration proceed ings as to its commencement depends on its date of request for reference is made to the respondent. In said case, it was further held that if such notice has been received by respondent prior to enforcement of Act No. 26 of 1996, the proceedings would be governed by Arbitration Act, 1940. Again in Milk Food Ltd. Vs. G. M. C. Ice-cream Pvt. Ltd. A. I. R. 2004 S. C. 3145, same view has been repeated. In view of principles of law contained in aforesaid referred cases, the learned trial court has not erred in law in allowing the review ap plication.
(3.) THEREFORE, for the reasons as dis cussed above, there is neither jurisdictional error nor any material illegality in the impugned order, which requires interference by this Court under the revisional jurisdiction. Accordingly, the revision is liable to be dismissed. The same is dismissed. .;