S SONY AND CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THESE are objections on behalf of the Delhi Development Authority (hereinafter referred to as "DDA" under Sections 30 and 33 of the Arbitration Act to the award of Shri R.K.Sundram, Sole arbitrator dated 16th March 1990. The award is in respect of the claims that arose out of the contract for plumbing and sanitary work in the players block of Indira Gandhi Indoor Stadium Complex which was to be used for the Asian Games.

(2.) NOTICE of the filing of the award was served on DDA on 17.9.90 and the present objections by DDA were filed on 17th October 1990. Thus the objections appear to be within time. The claims appear to be based on alleged loss of profit suffered by the petitioner on account of foreclosure of the contract.

(3.) CLAIMS No. 10 and No. 11 relate to award of interest by the arbitrator. The objections to the said claims cannot be sustained in view of the settled law that the arbitrator can award the interest including pendentelite interest in arbitration proceedings.