MOHINDER NATH AND CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is a Contractor and is carrying on the business of Construction work for the Delhi Development Authority. The petitioner was awarded Contract No. 15/PD-VIII/DDA/81-82 by respondent-DDA for the construction of Velodrome at Indoor Stadium Complex, I.P. Estate, New Delhi. That certain differences and disputes had arisen between the parties and as per the Arbitration Clause in the agreement between the parties, Mr. Suresh Mehta, Superintending Engineer (Arbn.-I), DDA Office Complex, Motia Khan, Paharganj, New Delhi, respondent No. 2 herein, was appointed as Sole Arbitrator by the Engineer Member of respondent No. 1 /DDA. The Arbitrator made and announced his Award by granting a sum of Rs. 1,51,539.56 with interest out of the total claim of Rs. 5.56.649.00 to the petitioner/claimant by his Award dated 25th October, 1996 after giving full opportunity of hearing to both the parties.

(2.) The present objections in I.A. 6502/97 have been filed by the Delhi Development Authority/respondent No. 1, the objector herein, to set aside the Award dated 25th October, 1996.

(3.) The respondent-DDA/Objector has challenged all the claims wherever any amount has been awarded by the Arbitrator, raising an objection that all the claims are barred by limitation.