KOCHHAR, J. - (1.) THE only question involved in this appeal is * as to whether the petition moved by the petitioner-appellant under Section 8/20 of the Arbitration Act, had been filed within the period of imitation.
(2.) THE brief facts are as under:- THE appellant had entered into a contract with the Union of India through the General Manager, Western Railway (Church-Gate) Bombay (the respondent No. l), for carrying out the construction work for the period from 1st* October, 1961 to 30. 09. 1962, on the terms and conditions agreed to between the parties. THE respondent No. 1 placed 44 Work- orders on the appellant for carrying out different works. THE appellant completed 27 out of the said 44 works, but the remaining 17 works could not be completed by him. THE appellant submitted his final bill in or around the year 1963. THE contract between the parlies was governed by an arbitration clause as contained in the general conditions of the contract and according to which, in the case of rejection of the claim, or in the case of no decision about the claim being received by the appellant within a reasonable period of making it, he could claim arbitration within 90 days of the date of the order of rejection or within 90 days of the reasonable period, during which, the decision ought to have been taken by the respondents. THE amount not having been paid, the appellant served the notice dated 1. 03. 1963 (Ex. 1) on the General Manager, Western Railway, (Church-Gate), Bombay, giving the details of the works done and mentioning the disputes about the remaining works uncompleted and making claim of the loss suffered by him and asking that a sum of Rs. 18,163. 29 be paid by the respondents to the appellant. No reply was received by the appellant, who thereafter served the notice dated 4. 05. 1976 (Ex. 3) on the General Manager, Western Railway (Church gate), Bombay, making reference to the letter (Ex. 1) dated 1st March,1963 and asking that an arbitrator be appointed for deciding the disputes. THE said letter was received by the respondent on 6. 05. 1976 vide the AD-Receipt (Ex. 4 ). Since the respondents did not accede to the request for appointment of an arbitrator, the appellant filed the petition, out of which, this appeal has arisen on 11. 04. 1979, with a prayer that some independent person be appointed as an arbitrator to decide the disputes between the appellant and the respondents. THE petition filed by the appellant, was contested by the respondents on the ground, inter alia, that it was barred by time. THE learned trial court after framing the necessary issues and recording the evidence produced by the parties, besides hearing their learned counsel, has dismissed the petition on the ground that it is barred by lime. Hence, this appeal. I have heard the learned counsel for the parties and have also perused the record of the case. It is not disputed before me that the claim in regard to the final bill was submitted by the appellant prior to 1. 03. 1963, when the notice (Ex. 1) was sent by the appellant to the respondent No. l. It is also not disputed that no claim for arbitration was made by the appellant prior to his sending the notice dated 4. 05. 1976 (Ex. 3), which was received by the respondent No. l on 6. 05. 1976. In other words, the appellant took no steps for claiming arbitration for a period of more than 13 years of his submitting the bill and of his serving the notice under Section-80 of the Code of Civil Procedure ("the Code") (Ex. 1 ). No period of limitation has been prescribed in the Schedule, attached to the Limitation Act, 1963, for filing an application under Section 20 of the Arbitration Act, for appointment of an arbitrator and, as such, Article-137 would be applicable and for the purposes of deciding the controversy, raised in this appeal, the said article is reproduced below : - "137. Description of suit Period of Limitation Time form which Period begins to run. Any other application for which no period of limitation is provided elsewhere in this Division. Three Years When the right to apply accrues. "
(3.) A bare reading of the above-said provision shows that the time starts running against the applicant when he gets the right to make the application, and if within three years therefrom, the application is not made, the same would be barred by time. In the present case, it is admitted that the final bill was submitted by the appellant prior to 1. 03. 1963, when the notice under Section 80 of the Code, was sent by the appellant. According to the agreement between the parties, the appellant could claim arbitration within 90 days of the dale of rejection of the claim or with 90 in days of the expiry of the reasonable period from the date of submission of the claim. Admittedly, no reply, rejecting the claim was received by the appellant, but, the only question to be seen is as to whether the period of 10 years and 2 months can be said to be a reasonable period for waiting before the claim for arbitration could have been made. In my view, by no stretch of imagination, it can he said that the appellant had moved the respondent No. 1 for appointment of an arbitrator within 90 days of the reasonable period, after submitting the final bill. In this view of the matter, the application petition was filed long after the period prescribed under Article-1. 37 of the Schedule, attached to the Limitation Act, had expired. Consequently, the petition deserved dismissal on the ground of limitation itself. Although, the learned trial court has dismissed the petition on the ground of limitation by taking a different view in regard to the claim having been submitted, but, that hardly matters in view of the fact that the petition was barred by lime, as noted above. No interference is, therefore, called for. The appeal is without any merit and is dismissed. No costs. .;