LAWS(DLH)-2013-11-22

BUMBRAH ELECTRIC CO. Vs. DELHI DEVELOPMENT AUTHORITY

Decided On November 07, 2013
Bumbrah Electric Co. Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) IN the captioned suit relief is sought by the plaintiff in terms of Sections 14 & 17 of the Arbitration Act, 1940 (in short the Act). It is briefly prayed that a direction be issued to defendant no.2, who is the arbitrator appointed in the matter, to file the original award dated 15.05.2009, along with the record, in this court, and to thereafter, make the said award a rule of the court. A decree is thus sought in terms of the award. Interest at the rate of 12% per annum is sought from the date of the decree till the date of payment. Additionally, cost of proceedings are also sought by the plaintiff.

(2.) IN the suit defendant no.1 has filed its objections under Sections 30 and 33 of the Act qua the award dated 15.05.2009 by way of the captioned interlocutory application.

(3.) THE disputes, which are more than a decade old, arose in the background of the following circumstances.