GREESH PRAKASH GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.

(2.) IN this petition filed under Sections 14 and 17 of the Arbitration Act the petitioner who is the claimant, seeks to have the award dated 17th August, 1988 of the second respondent made a rule of the court and a decree in terms thereof be passed.

(3.) IT was also argued by Ms. Salwan that the amount of the award is higher than the amount of the contract which was not completed by the claimant. That may be so, but it must not be forgotten that main chunk of the award is towards damages for depriving the claimant from his boring material which action of DDA was held not to be justified.