KRISHNA CONSTRUCTION CO Vs. DDA

JUDGEMENT

(1.) BY way of the present appeal, in effect, the appellant is seeking a reference of disputes to arbitration after nearly two and a half decades of the disputes having arisen. The appellant being aggrieved by the judgment of the Single Judge dated 14.3.2005, passed in Suit No.2010-A/1987, has preferred the present appeal. BY virtue of the impugned judgment, the learned Single Judge has dismissed the appellants petition under Section 20 of the Arbitration Act, 1940 (in short ,,the Act).

(2.) IN order to appreciate the rival contentions raised before us, it would be necessary to notice, the essential facts and circumstances, which led to the institution of the petition under Section 20 of the Act, and then, the present appeal.

(3.) HAVING heard the learned counsel for appellant and the respondent, in our view, the following undeniable facts have emerged: