K C GOYAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT

(2.) THE petitioner(hereinafter referred to as 'the contractor) was awarded the work of cartage of Bitumen by mechanical transport from Mathura Refinery to various D.D.A. stores within Union Territory of Delhi by the Delhi Development Authority(hereinafter referred to as D.D.A.). Disputes and difference between the contractor and D.D.A. were referred to the arbitration by Shri Banarasi Dass (hereinafter referred to as the Arbitrator) vide letter of reference No. E.M.2(29)85/Arbn/3988-91 dated 25th April, 1985. THE arbitrator gave his award on 24th February, 1988.

(3.) AS regards counter-claim No. 1, D.D.A. had claimed a sum of Rs. 46,431.00 towards forfeiture of security deposits under Clause 3 of the agreement. The Arbitrator has rejected this claim of D.D.A. While rejecting this claim, the learned Arbitrator has given the following reasons :-