(1.) -
(2.) DISPUTES having been arisen between the petitioner and respondent No. 1 out of an Agreement No. 10/EE/CD-1/1981-82for "Construction of64 three bed rooms (Type III), 64 two bed rooms (TypeII) and 96 Scooter Garages under S.F.S. At Pitampura. Pocket L. DakshiniI/C Internal Services", the same were referred to the sole arbitration of ShriV.D. Tiwari who was appointed by Engineer Member. D.D.A. vide letterNo. EM 2(42)83/Arbn./3726-30 dated 12.3.1990, who after having enteredupon the reference gave an award dated 31.5.1991 in favour of the petitionerfor an amount of Rs. 15,50,780.00 along with certain rates of interest asmentioned in the award.