SANYUCT NIRMATA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The short point which arises for consideration in this case is whether the Judgment Debtor/ DDA has satisfied the decretal amount which fell due under the decree.

(2.) The position, as has crystalised between the parties, and as relied upon by both the learned counsel, is contained in Annexure A to the reply filed by Delhi Development Authority to EA NO.338/2000.

(3.) It is admitted by Delhi Development Authority that the award amount alongwith interest upto EX-P.No.50/1999. the date of award, was Rs.5,22,002.62/-, which figure is also accepted by learned counsel for the Decree Holder.