Section 3 in Scheme for appointment of Arbitrators, 1996
3. Authority to deal with the request.
- (i) For the purpose of dealing with the request made under para 2, the Chief Justice hereby designates:(a)the Subordinate Judge including the Additional Judge in the Twin Cities of Hyderabad and Secunderabad, where the value of the subject matter does not exceed Rs. 1,00,000/-(b)The District Judge/Additional District Judge including the Chief Judge/Additional Chief Judge, City Civil Court in the Twin Cities of Hyderabad and Secunderabad, where the value of the subject matter does not exceed Rs. 5,00,000/-(c)The judge of the High Court who at the relevant time has been allotted original side work in the High Court, where the value of the subject matter exceeds Rs. 5,00,000/-, but does not exceed Rs. One Crore; and(d)The Chief Justice of High Court, where the value of the subject matter exceeds Rs. One Crore.(ii)The requests falling under sub-para (a) of para 3 shall be placed before the Subordinate Judge, having jurisdiction to try a suit in respect of a dispute arising out of contract or matter in respect of which there is an arbitration agreement, Where there is more than one Sub-Judge, the request shall initially be placed before the Principal Subordinate Judge or First Additional Judge in the Twin Cities of Hyderabad and Secunderabad, as the case may be for appropriate allotment;The requests falling under sub-para (b) of para 3 shall initially be placed before the District Judge or the Chief Judge, City Civil Court in the Twin Cities of Hyderabad and Secunderabad, as the case may be for appropriate allotment.The requests falling under sub-para (c) of para 3 shall be placed before the judge of the High Court to whom the original side work in the High Court has been allotted at the relevant time:The requests falling under sub-para (d) of para 3 shall be placed before the Chief Justice of the High Court, who may, in his discretion take it up for consideration or make it over to any other judge of the High Court.
