DELHI DEVELOPMENT AUTHORITY Vs. ASSOCIATES BUILDERS

JUDGEMENT

(1.) TWO issues need to be sorted out in appeal which lay a challenge to the order dated 03.04.2006 dismissing objections filed by DDA pertaining to Rs.8,27,960/- and Rs.7,20,000/- awarded by the learned Arbitrator to the respondent; the first sum being awarded under Claim No.9, 10, 11 and 15 considered together and the second sum being awarded for Claims No.12 and 13 considered together.

(2.) THE respondent was awarded a construction work by the appellant as per Agreement 12/EE/ED-9/92-93. THE total contract value was Rs.87,66,678/- but work was executed only in sum of Rs.62,84,845/- and even for said lesser work completed, the construction activity lingered on for 25 months beyond the stipulated period of 9 months.

(3.) WE have noted the sums awarded under Claim No.2, 3 and 4 for the reason they would have some bearing upon the issue(s) we are to decide in the appeal relatable to the sum of Rs.8,27,960/- and Rs.7,20,000/- awarded by the learned Arbitrator, to which appellants challenge failed before the learned Single Judge.