DELHI DEVELOPMENT AUTHORITY Vs. DURGA CONSTRUCTION CO

JUDGEMENT

(1.) By way of present petition filed under Article 227 of the Constitution of India by the petitioner, it is prayed that orders dated 31st August, 2009 as well as 24th May, 2010, passed by Additional District Judge, Delhi be set aside.

(2.) Respondent herein, filed a suit for recovery of Rs.20 lakh against the petitioner. Respondent was awarded work of construction of certain houses by the petitioner. Respondent filed recovery suit in respect of certain claims arising out of the contract between the parties in respect of the above mentioned construction work.

(3.) Respondent filed an application under Section 89 read with Section 151 of the Code of Civil Procedure (for short as ,,Code) for referring the matter to Arbitrator on account of technical nature of the same.