PRIDE CONSTRUCTION COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -

(2.) THE award has a chequered history. It was first made and published as far back as on April 24, 1987. This was followed by a petition under Section 14 of the Arbitration Act and the objections by the Delhi Development Authority. By her judgment dated May 8, 1989 Sunanda Bhanbdare J. set aside the finding on claim No. 7 and as far as claims No. 2, 3 and 4 were concerned the case was remitted back to the Arbitrator. THE reason for the remission was lack of reasons in terms of Section 25 of the agreement entered into between the parties. Consequent thereupon the arbitrator has resubmitted the award. However, the Delhi Development Authority is still not satisfied and has filed objections leading to the framing, of the following issues.

(3.) WITH regard to the second objection the centre of controversy was letter. Ex. C-31 admittedly written by the claimant. It was contended and with great vehemence that although the documents Ex. C-31 contained admission by the claimants which cut at they very root of their ease, the same were overlooked on the ground that the admissions were not voluntary and had been obtained under duress.