R K ANEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In pursuance of the Award having been filed and notices issued, objections have been preferred by the Delhi Development Authority under Section 30 read with Section 33 of the Arbitration Act, 1940.

(2.) The Delhi Development Authority (hereinafter described as "the Objector") assails the award of the arbitrator with respect to Claim No.1,2,3,4 and 6. Needless to state that in the reply filed, the assertions of the objector have been controverted.

(3.) Before proceeding further, it would be appropriate to state the principle of law, which is not in controversy. It is admitted at either end that the arbitrator is a tribunal appointed on basis of the contract between the parties. Ordinarily, therefore, the findings of the arbitrator would be binding on the parties. The findings of the fact could only be assailed if they are totally erroneous or no other view point is possible. Even if there is another view possible on basis of the material on record, still, unless the aforesaid ingredients are satisfied on facts, the court would be reluctant to interfere.