WEE AAR CONSTRUCTIVE BUILDERS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Pursuant to this petition under Section 14 of the Arbitration Act the original award dated 17/8/1996 alongwith the arbitration proceedings was filed. Responding to the notice for making it a rule of the Court, the respondent-DDA has preferred objections.

(2.) Main objections are with regard to claims No. 1 & 9. As regards the remaining claims these have been awarded well within the terms of the agreement and based upon material and evidence produced by the parties. The reasons furnished by the Arbitrator are sound and unassailable and, therefore, admit no interference.

(3.) This claim is on account of loss of profit on items of work not allowed to be executed by the respondents. The relevant clause 13 applicable on this count reads as under:-