PAWAN JOINERY MILLS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) DELHI Development Authority, respondent, placed an order on M/s. Pawan Joinery Mills for the supply of shutters. Certain disputes arose out of the execution of the order. The Engineer Member of the DELHI Development Authority by its letter dated 2nd January, 1987 appointed Shri G.R. Hingorani, as the sole arbitrator to decide and adjudicate the disputes between the parties. The arbitrator entered upon the reference and made his award on 23rd May, 1988 and on a direction given by this court, the arbitrator filed the award as well as arbitration proceedings.

(3.) I have considered the respective contentions of the parties. In my opinion, the objection is without merit. The reasons given by the arbitrator are valid and justified. I do not find any perversity in the reasons given by the arbitrator. Even otherwise the objection relates to the merits of the Award which cannot be gone into by this court while dealing with the Award under Section 30 of the Arbitration Act. The objection is rejected.