J S CONSTRUCTIONS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Both the parties have filed objections to the the award. The petitioner has challenged the rejection of claim no.1 whereas the respondent DDA has assailed the award in respect of every claim. As many as 11 claims were preferred by the petitioner before the learned Arbitrator.

(2.) It is needless to say that the Court does not sit in Appeal while examining the award and as such should refrain from re-appraising or re-appreciating the evidence and the material on record. Unless the Arbitrator travels beyond the terms of the agreement or ties himself down to such a legal proposition which when examined is found wholly unsound or ignores any material document which has significant bearing to the result of the award itself, interference is uncalled for.

(3.) Claim no.2 is on account of reimbursement of wage rate of labour under clause 10C of the agreement.