S BEDI CONSTRUCTION COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Delhi Development Authority (hereinafter described as the objector) has preferred the objections under Section 30 and 33 of the Arbitration Act, 1940 against the award of 15/11/1996 made by Shri A. Sankaran, the sole arbitrator. The award as such had been filed and the objections were preferred in pursuance to the notice issued by the court. In reply to the objections which have been filed against each of the claim allowed by the petitioner the applicant (S. Bedi Construction Company) has reiterated the pleas and supported the award.

(2.) In face of the aforesaid the short question that comes up for consideration is as to whether the award is liable to be set aside keeping in view the nature of the objections that have been filed.

(3.) It had been alleged that under clause 25 of the agreement the arbitrator was to give reasons for the award but herein the arbitrator has only recorded the conclusions and therefore the award is liable to be set aside.