KOCHHAR CONSTRUCTION WORKS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition filed by M/s Kochhar Construction works (hereinafter described as the applicant) under Section 14 and 17 of the Arbitration Act, 1940 seeking the award to be made a rule of the court and for a decree in terms of the award to be passed with pendente lite and future interest at 8% P.A. on the amount till the payment is made.

(2.) . The relevant facts are that petitioner had been awarded the work of construction of 1024 MIG Houses (New Pattern) at Mayur Vihar (Trilokpuri) Pocket V including internal development S.H. C/o 256, MIG House. Disputes and differences had arisen between the petitioner and objector (Delhi Development Authority) with regard to execution of the work. The Engineer Member of Delhi Development Authority was pleased to appoint Shri S C Kaushal, respondent no.2 as the sole arbitrator. The arbitrator had given the award and hence it is claimed that award should be made a rule of the court and for a decree to be passed in terms of the same.

(3.) . Notice had been issued and in pursuance thereto Delhi Development Authority/objector and applicant have filed objections to be considered hereinafter. The Same have been contested.