ANIL ASSOCIATES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) An award dated 13.02. 1991 has been filed by the arbitrator Mr. Om Prakash. Notice of filing of the award is served on both the parties. Only the D D.A has filed the objections to award. M/s. Anil Associates have not filed any objections.

(2.) Only three objections have been filed. One relates to the award of Rs. 5,198.00 on account of loss of profit against a claim of Rs. 10.000.00. The arbitrator is the final judge. No reasons are disclosed as to why the award of this amount is not in accordance with law. This objection has no merit.

(3.) Regarding the next objection, the D D.A. objects to payment of pendente lite interest awarded by the arbitrator. The arbitrator has awarded future interest, which according to AIR 1992 SC 2192 is within his jurisdiction to award. In this view of the matter, there is nothing in this objection of the defendant