GENERAL MANAGER ORIENTAL FIRE AND GENERAL INSURANCE CO LTD Vs. MAHENDRA PRASAD GUPTA

JUDGEMENT

(1.) THIS civil revision by the opposite party under Section 115 of the Civil P. C. is directed against the judgment and order dated 19th Mar. 1979 passed in Miscellaneous Case No. 21/10 of 1973/78, by the Fourth Additional Subordinate Judge, Monghyr, directing appointment of an arbitrator to settle the difference of the parties and to make the award.

(2.) THIS civil revision was placed for hearing before a learned single Judge of this Court, who by his order dated 6th Dec. 1979, has referred this case to Division Bench and that is how it has been placed before us for hearing.

(3.) THE court below after hearing the parties, appointed an arbitrator to decide the dispute between the parties by the impugned order. Hence, this revision has been filed.