MADAN LAL MAGGON Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These are objections by the petitioner to the Award dated 3rd of April, 1997, made by Shri Suresh Mehta, the Arbitrator under Sections 30 and 33 of the Arbitration Act, 1940.

(2.) The claim arose in reference to contract which was awarded to the petitioner/claimant by respondent No. 1 on 29.3.1985 for the execution of the work of "Construction of 120 Houses Cat. II SFS in Block C-3, Janakpuri, New Delhi". Disputes arose between the parties and in accordance with the Arbitration Clause No. 25, the disputes were referred to an Arbitrator to be appointed by the Engineering Member, DDA, Delhi. Accordingly, Shri Suresh Mehta, Superintending Engineer (Arbn.)/DDA, DDA Office Complex, Motia Khan, Pahar Ganj, New Delhi, respondent No. 2 herein/was appointed as the Sole Arbitrator. The Arbitrator awarded an amount of Rs.2,71,221.95 only out of a total claim of Rs.10.00 lacs.The DDA has filed its usual, routine objections to the award which are under consideration in the present petition.

(3.) The following claims were withdrawn by the claimant/petitioner: