NARAIN DASS R ISRANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) ORDER C.J.-

(2.) ADMIT. The only dispute raised herein is about claim No. 11. The contractor had claimed Rs. 70,600 under this claim and the arbitrator awarded Rs. 28,917. The Delhi Development Authority challenged the award under item No. 11 on the ground that under the arbitration agreement the arbitrator was obliged to give reasons for the conclusion to be arrived at and since the arbitrator did not give reasons for arriving at the figure of Rs. 28,917, the award with regard to item No. 11 is liable to be set aside. The learned Single Judge of this court agreed with this and by order dated 4th November, 1988 set aside the claim awarded under claim No. 11.

(3.) THE parties are directed to appear before the arbitrator on 9th December, 1991.