MAHINDER SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) S. No-2238/86 has been filed by Shri Mahinder Singh (hereinafter referred to as the claimant) under Section 14 and Section 17 of the Arbitration Act (hereinafter referred to as the Act) and in this suit it has been prayed that the Arbitrator be directed to file the original award and the award be made rule of the Court after hearing objections of the parties, if any. S.No-2243/86 has been filed by the D.D.A. also under Section 14 and 17 of the Act and in this suit it has been prayed that the Arbitrator be directed to file the award dated 26.2.86 and the same be made a rule of the Court and decree be passed in terms of the said award. Since the subject matter of both the suits is identical, I am disposing of both the suits by this judgement.

(2.) PURSUANT to the above mentioned suits, notice was issued to the Arbitrator who filed his award after the receipt of the notice. Objections against the award have been filed by the claimant only which were registered as IA 2731/87 in Suit No.2238/86.

(3.) AFTER hearing the learned counsel for the parties and persual of the records, I find merit in the submissions made by the learned counsel for the claimant. Accordingly, the amount awarded against the claim No. 1 in favour of the claimant is increased from Rs. 1,08,756.00 to Rs. 1,10,670.00 .